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(48) in The Explosives Rules, 2008 (48)"safety distance" means the distance necessary under these rules to be kept clear between any licensed factory shed, magazines, store house or other licensed premises and protected works as referred to in Schedule VIII;
