Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Explosives Act, 1884

(2)re-making, altering or repairing the explosive;
(i)prescribed means prescribed by rules made under this Act;
(j)vessel includes any ship, boat, sailing vessel, or other description of vessel used in navigation whether propelled by oars or otherwise and anything made for the conveyance, mainly by water, of human beings or of goods and a
caisson.]