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[Cites 0, Cited by 0] [Section 45(3)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(3)(b) in The Explosives Rules, 2008

(b)The master or the agent, as the case may be, shall deliver to the officer referred to in clause (a), without charges, samples of all the explosives of which samples are required to be taken. One sample consisting of at least two cartridges shall be drawn from a group of cases having the same batch number and same date of manufacture. The samples, if the sampling officer so requires, shall be taken from particular package indicated by him.