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[Cites 0, Cited by 0] [Section 21(5)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(5)(k) in Atomic Energy (Radiation Protection) Rules, 2004

(k)in consultation with Radiological Safety Officer, prepare emergency plans, as specified in rule 33, for responding to accident to mitigate their consequences and ensure emergency preparedness measures;