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[Cites 0, Cited by 0] [Section 118(5)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(5)(ii) in The Explosives Rules, 2008

(ii)where the licence is suspended or cancelled by the Central Government, if that Government considers that in the public interest or in the interest of the security of the State, such opportunity should not be given.