The Explosives Act, 1884

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Section 3, [Repealed.] (sections)
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Section 12, Abetment and attempts (sections)
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Section 6F, Appeals. (sections)
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Section 2, Commencement. (sections)
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Section 4, Definitions (sections)
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Section 11, Distress of aircraft or vessel. (sections)
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Section 17, Extension of definition of “explosive” to other explosive substances. (sections)
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Section 10, Forfeiture of explosives (sections)
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Section 6B, Grant of licences. (sections)
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Section 9, Inquiry into accidents. (sections)
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Section 9A, Inquiry into more serious accidents. (sections)
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Section 6D, Licensing authority competent to impose conditions in addition to prescribed condi-tions. (sections)
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Section 8, Notice of accidents. (sections)
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Section 9C, Offences by companies (sections)
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Section 5A, Persons already in business in respect of certain explosives to carry on such business withoutlicence for a certain period. (sections)
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Section 6, Power for Central Government to prohibit the manufacture, possession or importation ofspecially dangerous explosives (sections)
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Section 13, Power to arrest without warrant persons committing d angerous offences. (sections)
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Section 17A, Power to delegate. (sections)
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Section 5, Power to make rules as to licensing of the manufacture, possession, use, sale, transport andimport and Export of explosives. (sections)
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Section 7, Power to make rules conferring powers of inspection, search, seizure, detention and removal. (sections)
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