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 111] [Section 5] [Entire Act] Union of India - Subsection Section 5(a) in The Explosive Substances Act, 1908 (a)in the case of any explosive substance, with imprisonment for a term which may extend to ten years, and shall also be liable to fine;
