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[Cites 0, Cited by 0] [Section 6(17)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(17)(i) in The Explosives Rules, 2008

(i)Upon scrutiny of the proposal, the Chief Controller may grant permission to manufacture trial batches of the explosives in laboratory not exceeding explosive limit of laboratory and direct to carry out such tests, as he may consider necessary.