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 2] [Entire Act] Union of India - Subsection Section 2(55) in The Explosives Rules, 2008 (55)"store house" means independent building other than a magazine meant to possess fireworks not exceeding 5,000 kilogrammes or safety fuse not exceeding 50,000 meters, not for sale but for transfer to own licensed shop;
