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(h) in The Ammonium Nitrate Rules, 2012 (h)"District Authority" means,-(i)in towns having a Commissioner of Police, the Commissioner or a Deputy Commissioner of Police;(ii)in any other place, the District, Magistrate or Additional District Magistrate;
