Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(29) in The Explosives Rules, 2008 (29)"high explosive" means explosive which is characterised by a very high rate of reaction, development of high pressure, and presence detonation wave, but does not include fireworks and safety fuse;
