Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Explosive Substances (West Pakistan Amendment) Ordinance, 1970 8 of 1970 [06 February 1970] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 7, Act Vi Of 1908 Explosive Substances (West Pakistan Amendment) Ordinance, 1970 8 of 1970 [06 February 1970] An Ordinance to amend the Explosive Substances Act, 1908, in its application to the Province of West Pakistan Preamble.- WHEREAS it is expedient to amend the Explosive Substances Act, 1908, in its application to the Province of West Pakistan in the manner hereinafter appearing; NOW, THEREFORE, in pursuance of the Martial Law Proclamation of 25th March, 1969, read with the Provisional Constitution Order, and in pursuance of all powers enabling him in that behalf, the Governor of West Pakistan is pleased to make and promulgate the following Ordinance:- 1. Short Title And Commencement :- (1) This Ordinance may be called the Explosive Substances (West Pakistan Amendment) Ordinance, 1970. (2) It shall come into force at once. 2. Amendment Of Section 7, Act Vi Of 1908 :- In the Explosive Substances Act, 1908, in its application to the Province of West Pakistan, in section 7, between the word "Government" and the full-stop at the end, the words "or an officer authorised in this behalf by the Provincial Government" shall be inserted.