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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989

(3)The occupier shall prepare the emergency plan required under sub-rule (1),-
(a)in the case of a new industrial activity, before that activity is commenced;
(b)in the case of an existing industrial activity, within 90 days of coming into operation of these rules.