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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(5) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991

(5)A detailed report of the mock drill conducted under sub-rule (4) shall be made immediately available to the Inspector and the Chief Inspector.][Substituted by No. G.S.R. 4, dated 16.4.2002 [18.4.2002].]