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 26] [Entire Act] Union of India - Subsection Section 26(4) in The Explosives Rules, 2008 (4)The Chief Controller, after scrutiny of the project report, the Safety management plan and after making such further enquiries as may be considered necessary, may if he is satisfied, approve the process for each explosive separately.
