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[Cites 0, Cited by 0] [Section 73O] [Entire Act]

State of Maharashtra - Subsection

Section 73O(3) in Maharashtra Factories Rules, 1963

(3)The occupier shall endeavour to enter into an agreement with the Emergency Planning Officer for the area, within whose jurisdiction the factory is situated for the Emergency Planning Officer to take appropriate steps to inform the General Public outside the factory who are likely to be affected by an accident as required in sub-rule (1).