Section 6(2)(a) in The Explosives Act, 1884

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Union of India - Subsection

Section 6(2)(a) in The Explosives Act, 1884

(a)no person,

(i)who has not completed the age of eighteen years, or

(ii)who has been sentenced on conviction of any offence involving violence or moral turpitude for a term of not less than six months, at any time during a period of five years after the expiration of the sentence, or

(iii)who has been ordered to execute under Chapter VIII of the Code of Criminal Procedure, 1973 (2 of 1974), a bond for keeping the peace or for good behaviour, at any time during the term of the bond, or

(iv)whose licence under this Act has been cancelled, whether before or after the commencement of the Indian Explosives (Amendment) Act, 1978 (32 of 1978), for contravention of the provisions of this Act or of the rules made thereunder, at any time during a period of five years from the date of cancellation of such licence, shall,

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Union of India - Subsection

Section 6(2)(a) in The Explosives Act, 1884