(4)The result of all inquiries held in pursuance of this section [and of any inquiry held by a coroner in a case to which sub-section (1) refers] [ Inserted by Act 25 of 1940, Section 3.] shall be submitted as soon as may be to the [Central Government] [ Substituted by A.O. 1937.] [the ] [Inserted by Act 25 of 1940, Section 3. ][Chief Controller of Explosives] [ Substituted by Act 31 of 1977, Section 4, for " Chief Inspector of Explosives in India" (w.e.f. 12.8.1977).][and the State Government.] [Inserted by Act 25 of 1940, Section 3. ]
