The Explosive Substances Act, 1908

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Section 2, Definition. (sections)
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Section 4, Punishment for attempt to cause explosion, or for making or keeping explosive with intent toendanger life or property. (sections)
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Section 3, Punishment for causing explosion likely to endanger life or property. (sections)
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Section 5, Punishment for making or possessing explosives under suspicious circumstances. (sections)
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Section 6, Punishment of abettors. (sections)
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Section 7, Restriction on trial of offences (sections)
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Section 1, Short title, extent and application. (sections)
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