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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(1)(b) in Punjab Major Accident Hazard Control Rules, 1993

(b)The provisions of rules 10, 11 and 12 shall apply to an industrial activity, other than isolated storage, in which there is involved a quantity of a hazardous chemical listed in column 2 of Schedule 3 which is equal to or more than the [threshold quantity specified] [Substituted for 'quantity specified' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] for that chemical in column 4 of the said Schedule: