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[Cites 0, Cited by 0] [Section 6(17)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(17)(viii) in The Explosives Rules, 2008

(viii)On receipt of report and being satisfied, the Chief Controller may authorise the explosives and permit its manufacture on regular basis provided that nothing in this sub-rule shall be applicable for fireworks.