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[Cites 0, Cited by 0] [Section 103(3)] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(3)(b) in The Explosives Rules, 2008

(b)If the quantity of explosives does not exceed one hundred kilograms or in case of ANFO or Liquid Oxygen Explosives or SME or transport of explosives in a road van, the notice for public for objection as stated in clause (a) shall not be necessary.