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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Explosives Rules, 2008

(3)Marking on explosives of Class 6.-In the case of explosives of Class 6 Divisions 2 and 3 the name of the manufacturer in full or abbreviated form shall be printed or embossed legibly on every metre or on every piece, as the case may be. The abbreviated form, if used, shall be registered with the Chief Controller.