Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 25 in The Calcium Carbide Rules, 1987

25. Carbide to be commercially pure. - No carbide shall be kept at any place with or without a licence unless it is "commercially pure" that is, unless it contains no impurities which would render the gas evolved either alone or in admixture with air, liable to ignite spontaneously and the gas evolved shall comply with the requirements given in specification for calcium carbide, technical, IS: 1040.