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Union of India - Section

Section 138 in The Explosives Rules, 2008

138. Communication of administrative action on suspension or cancellation of licence

.-(1) The administrative action taken by the District Magistrate for suspension or cancellation of licence granted by District Magistrate shall be communicated to the Chief Controller or the Controller, as the case may be.
(2)The administrative action taken by the Chief Controller or the Controller, as the case may be, for suspension and cancellation of licence shall be communicated to the District Magistrate.