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 113] [Entire Act] Union of India - Subsection Section 113(a) in The Arms Rules, 2016 (a)Chlorates shall be kept in a building constructed of nonflammable materials only and separated from any dwelling house, other building, highway, street, public thoroughfare or public place by a distance of not less than ten feet:
