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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in The Orissa Industries (Facilitation) Act, 2004

(2)Inspections against specific complaints may be conducted with authorisation by the Heads of the Departments and inspections in respect of pollution and safety aspects may be conducted as required under the relevant Acts and Rules or Orders or Instructions.