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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3) in Punjab Major Accident Hazard Control Rules, 1993

(3)The occupier shall prepare the emergency plan required under sub-rule (1) -
(a)before the commencement of industrial activity or isolated storage ; and
(b)within ninety days of coming into operation of these rules in case of an existing industrial activity or isolated storage.