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[Cites 0, Cited by 18] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(a) in The Explosive Substances Act, 1908

(a)the expression explosive substance shall be deemed to include any materials for making any explosive substance; also any apparatus, machine, implement or material used, or intended to be used, or adapted for causing, or aiding in causing, any explosion in or with any explosive substance; also any part of any such apparatus, machine or implement;