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[Cites 0, Cited by 0] [Section 6(16)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(16)(i) in The Explosives Rules, 2008

(i)No alteration in the composition, limiting percentage of ingredients or substitute ingredients, the process of manufacture, the description and construction of the case or the contrivance as submitted in accordance with sub-rule (3) shall be carried out without prior approval of the Chief Controller.