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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001

(4)Every container of a hazardous chemical shall be clearly labelled or marked to identify-
(a)the contents of the container;
(b)the name and address of the manufacturer or importer of the hazardous chemical; and
(c)the physical, chemical and toxological data of the hazardous chemical;