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 52] [Entire Act] Union of India - Subsection Section 52(3) in The Explosives Rules, 2008 (3)No person shall bring, send or forward to, or upon any railway any explosives which the Indian Railways have by any notice of regulation for the time being in force notified that it will not receive.
