Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Odisha - Subsection Section 12(4) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001 (4)The occupier shall ensure that a mook-drill of the on-site emergency is conducted atleast once in every six months.
