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

Union of India - Subsection

Section 13(2) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989

(2)The occupier shall ensure that the emergency plan prepared in accordance with sub-rule (1), takes into account any modification made in the industrial activity and that every person on the site who is affected by the plan is informed of its relevant provisions.