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[Cites 0, Cited by 0] [Section 45(7)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(7)(d) in The Explosives Rules, 2008

(d)A person holding a licence for import of explosives by air or his authorised agent shall give a declaration well in advance before bringing the explosives into the airport to the Officer in charge of the airport, the Commissioner of Customs and the Chief Controller giving full particulars of the explosives intended to be imported.