Legal Document View

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
[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(1)(b) in Punjab Major Accident Hazard Control Rules, 1993

(b)an isolated storage in which a [threshold quantity] [Substituted for 'quantity' vide Punjab Notification No. G.S.R.45/C.A. 63/48/S. 112/Amd. (I)/2002, dated 27.11.2002.] of a hazardous chemical listed in column 2, of Schedule 2 which is equal to or more than the quantity specified for that chemical in column 3 of the said Schedule, is involved.