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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(4) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001

(4)The occupier within 30 (thirty) days of the completion of the audit, shall send a report to the Chief Inspector with regard to the implementation of the audit recommendations, if any.