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[Cites 0, Cited by 0] [Section 73P] [Entire Act]

State of Maharashtra - Subsection

Section 73P(b) in Maharashtra Factories Rules, 1963

(b)A statement of the names and quantities generally stored or in process of hazardous substances included in the list of chemicals prescribed under clauses (vi) and (vii) of sub- section (2) of section 3 of the Environment (Protection) Act, 1986.