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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Explosives Rules, 2008

(3)The licensee shall submit quarterly returns of explosives (other than fireworks) manufactured, received, sold or transferred or used or destroyed or imported or exported to the Controller as well as District Magistrate in the form prescribed in Part 5 of Schedule V so as to reach the above authority within tenth day of every succeeding quarter.