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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001

(2)An activity in which subsequently there is involved or likely to be involved, a threshed, quantity given in column (3) of Schedules II and III or, more of an additional hazardous chemical, (shall be deemed to be a different activity and shall be) notified accordingly.