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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989

(4)The concerned authority at the State shall simultaneously inform the concerned port authority to take appropriate steps regarding safe handling and storage of hazardous chemicals while off-loading the consignment within the port premises.