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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(1) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001

(1)Where a major accident occurs in a site, the occupier shall forthwith notify the Inspector and the Chief Inspector of that accident, and furnish thereafter to the Inspector and the Chief Inspector, a detailed report relating to the accident in instalment, if necessary, as specified in Schedule VI.