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] [Entire Act] Union of India - Section Section 47 in The Coal Mines Regulations, 2011 (47)"permitted explosive" means an explosive manufactured by such firm and of such type as the Chief Inspector may, from time to time specify by notification in the Official Gazette;
