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[Cites 0, Cited by 0] [Section 293(4)] [Section 293] [Entire Act]

Union of India - Subsection

Section 293(4)(b) in The Code of Criminal Procedure, 1973

(b)[ the Chief Controller of Explosives;] [Substituted by Act 25 of 2005, Section 26, for Cl. (b) (w.e.f. 23-6-2006). Prior to its substitution, Cl. (b) read as under :- [(b) the Chief Inspector of Explosives;].]