Legal Document View

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
[Cites 0, Cited by 0] [Section 290(6)] [Section 290] [Entire Act]

State of Odisha - Subsection

Section 290(6)(a) in Orissa Municipal Act, 1950

(a)The power of the Executive Officer to grant licence for the purpose of manufacturing gun-powder or fire works or storing any explosive or combustible materials specified in Clauses (j) and (u) of Sub-section (1) shall be subject to the provisions of the Indian Explosives Act IV of 1884 and the rules framed thereunder and no such licence shall be granted unless the said provisions have been complied with by the applicant for the licence.