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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2)(b) in The Seaward Artillery Practice Act, 1949

(b)regulating the use under this Act of the notified area for seaward artillery practice in such manner as to secure the public against danger, and to enable the practice to be carried out with the minimum inconvenience to the inhabitants of the area affected;