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Union of India - Section
Section 137 in The Inflammable Substances Act, 1952
137.
An Act to declare certain substances to be dangerously inflammable and to provide for the regulation of their import, transport, storage and production by applying thereto the Petroleum Act, 1934, and the rules thereunder, and for certain matters connected with such regulation.Be it enacted by Parliament as follows:| The Inflammable Substances Act, 1952 has been extended to the Union territories of Goa, Daman and Diu by Regulation 12 of 1962 (w.e.f. 1.2.1965). Goa is now a State, see Act 18 of 1987, Section 3 (w.e.f. 31.5.1987); Dadra and Nagar Haveli by Regulation 6 of 1963, as amended by Regulation 2 of 1965 and Pondicherry by Regulation 7 of 1963 (w.e.f. 1.10.1963). |