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[Cites 0, Cited by 0] [Section 62IH] [Entire Act]

State of Jharkhand - Subsection

Section 62IH(3) in Bihar Factories Rules, 1950

(3)The occupier will intimate the workers the provisions of the emergency plan and-held rehearsals of the plan periodically. He shall review the plan from time to time and make necessary changes therein under information to the Chief Inspector and the District Emergency Authority.