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[Cites 0, Cited by 0] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(2) in The Explosives Rules, 2008

(2)Pending the visit of the Chief Controller, or his authorised representative or instruction received from the Chief Controller or his representative that he does not wish any further investigation or inquiry to be made, all wreckage and debris shall be left untouched except in so far as its removal may be necessary for the rescue of persons injured and recovery of the bodies of any persons killed, by the accident or in the case of aerodromes or railways, for the restoration of thorough communication.