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The Inflammable Substances Act, 1952 Act No. 20 of 1952 [6th March, 1952.] An Act to declare certain substances to be dangerously inflammable and to provide for the regulation of their import, transport, storage and production by applying thereto the Petroleum Act, 1934, and the rules thereunder, and for certain matters connected with such regulation. BE it enacted by Parliament as follows:-    |
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