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 102(2)] [Section 102] [Entire Act] Union of India - Subsection Section 102(2)(b) in The Explosives Rules, 2008 (b)the premises for which the new licence is required is situated within the same survey number, in which the applicant has an existing premises and a valid licence for the same.