Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Odisha - Subsection Section 6(4) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001 (4)The Inspector and the Chief Inspector shall inform the occupier in writing any lacuna which in their opinion need to be rectified to avoid major accidents.
