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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The Calcium Carbide Rules, 1987

(2)Fees payable to the Controller of Explosives shall be paid by a crossed demand draft on any nationalised bank drawn in favour of the Controller of Explosives to whom the payment is made, payable at the station where his office is located and in cases where the amount payable does not exceed Rs. 100, the payment may be made by cash, postal order or cheque drawn on any local nationalised bank.