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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Jharkhand - Subsection Section 62(3) in Bihar Factories Rules, 1950 (3)Explosives.-All explosives shall be handled, transported, stored and used in accordance with the provisions in the Indian Explosives Act, 1884.
