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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(4) in Atomic Energy (Radiation Protection) Rules, 2004

(4)In respect of radiation installations governed by clause (a) of sub-rule (3) of rule 3 and clause (b) of sub-rule (3) of rule 3, emergency response plans shall be submitted to the competent authority prior to the commissioning of the installations.