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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(3) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001

(3)The occupier shall prepare the emergency plan required under Sub-rule (1) above-
(a)before the commencement of the industrial activity or isolated storage; and
(b)within 90 (ninety) days of coming into operation of the rules in case of an existing industrial activity or isolated storage.