Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 45(4)] [Section 45] [Entire Act] Union of India - Subsection Section 45(4)(b) in The Explosives Rules, 2008 (b)In the case of a Nitro-compound or a Chlorate mixture, the date and batch number shall also be affixed to the sample.