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[Cites 0, Cited by 0] [Section 45(5)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(5)(b) in The Explosives Rules, 2008

(b)The Commissioner of Customs shall, as soon as practicable and ordinarily within twenty four hours after receipt of the report of the testing officer, forward a copy each of the certificate in CE-1 to the Chief Controller and the Controller of the area having jurisdiction.