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[Cites 0, Cited by 0] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(9) in The Explosives Rules, 2008

(9)Where a licence renewed for more than one financial year is surrendered before its expiry, the renewal fee paid for the unexpired portion of the licence shall be refunded to the licensee:Provided that no refund of renewal fee shall be made for any financial year during which-
(a)the licensing authority received the renewed licence for surrender;
(b)any explosive is received or stored on the authority of the licence.