Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Kerosene (Restriction on use and Fixation of Ceiling Price) Order, 1993

(a)"Chief Controller of Explosives" shall have the same meaning as assigned to it in the [Indian Explosives Act, 1884] [Now Explosives Act, 1984.](4 of 1884);