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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991

(3)The occupier shall prepare the emergency plan required under sub-rule (1) of this rule:-
(a)Before the commencement of industrial activity or isolated storage;
(b)within 90 days of coming into operation of these rules in case of an existing industrial activity or isolated storage.