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[Cites 0, Cited by 0] [Section 118(5)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(5)(i) in The Explosives Rules, 2008

(i)where the licence is suspended by a licensing authority as an interim measure for violation of any of the provisions of the Act or these rules or of any conditions contained in such licence and in his opinion such violation is likely to cause imminent danger to the public: