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[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(6)(b) in The Explosives Rules, 2008

(b)If the Commissioner of Customs, after receiving the permission under clause (a) and the licence for import of such explosive under these rules and after making such further enquiries as he deems necessary, is satisfied that the explosives can lawfully be imported, he shall permit it to be landed.