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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(3) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991

(3)The occupier within 30 days of the completion of the audit, shall send a report to the Chief Inspector with respect to the implementation of the audit recommendations.][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]