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 6] [Entire Act] State of Odisha - Subsection Section 6(3) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001 (3)An occupier shall inform to the Inspector the steps taken to avoid any repetition of such occurrence on a site.
