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1. Short title, extent and application.- (1) This Act may be called the Explosive Substances Act, 1908. 2[(2) It extends to the whole of India 3*** and applies also to citizens of India 4[outside India].] 1. This Act has been extended to- Goa, Daman and Diu wi th modificat ions by Reg. 12 of 1962, s. 3 and Sch.; and comes into force in Pondicherry vide Reg. of 1963, s. 3 and First Schedule (w.e.f. 1-10-1963); and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. 1 (w.e.f. 1 -7-1965): the whole of territory of Lakshadweep tide Keg. 8 of 1965, s. 3 and Sch. (w.e.f. 1-10-1967): the State of Sikkim tide Notification No. G.S.R. 201, dated 30-1-1976 (w.e.f. 1-2-1976): 2. Subs. by the A.O. 1950, for sub-section (2). 3. The words and let ter "excep t P ar t B S t at es " omi t ted by Act 3 of 1951, s. 3 and the Schedule. 4. Subs. by s. 3 and the Schedule, ibid., for "wherever they may be". 5. Subs. by Act 54 of 2001, s. 2, for sections 2 to 5 (w.e.f. 1-2-2002).    |
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