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 5] [Entire Act] Union of India - Subsection Section 5(5) in The Manufacture, Storage And Import Of Hazardous Chemicals Rules, 1989 (5)The concerned authority shall in writing inform the occupier, of any lacunae which in its opinion needs to be rectified to avoid major accidents.
