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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(o) in The M.P. Factories Rules, 1962

(o)[ "Hazardous substance" means any substance or preparation which by reason of its chemical or physico-chemical properties or handling is liable to cause harm to human beings, other living creatures, plants, micro-organism, property or the environment.] [Substituted/Inserted by Notification No. 4(a) 4-91-16B, dated 6-4-95.]