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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Explosives Rules, 2008

(3)When the Chief Controller is of the opinion that an explosive does not pose a risk to public to warrant application of all or part of these rules or the nature and characteristics of explosives present such a minimal and limited risk as not to warrant application of these rules, the Chief Controller may exempt such explosives from the purview of all or part of these rules, with such other conditions as deemed necessary.