Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(e) in The Explosives Act, 1884

(e)the period for which licences are to remain in force;[---] [The word "and" omitted by Act 32 of 1978, Section 5 (w.e.f. 2.3.1983).]
(ee)[ the authority to which appeals may be preferred under section 6-F, the procedure to be followed by such authority and the period within which appeals shall be preferred, the fees to be paid in respect of such appeals and the circumstances under which such fees may be refunded; [Inserted by Act 32 of 1978, Section 5 (w.e.f. 2.3.1983).]
(eea)the total quantity of explosives that a licensee can purchase in a given period of time;
(eeb)the fees to be charged by the Chief Controller of Explosives or any officer authorised by him in this behalf, for services rendered in connection with the manufacture, transport, import or export of explosives;]