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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2)(b) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991

(b)taken adequate steps to-
(i)prevent such major accidents and to limit their consequences to persons and the environment; and
(ii)provide the persons working on the site with the information, training and equipment including antidotes necessary to ensure their [safety and health] [Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]