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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(a) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001

(a)an industrial activity in which a hazardous chemicals, which satisfies any of the criterion laid down in Part I of Schedule I and is listed in column (2) of Part II, of the said Schedule is or may be involved; and