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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(4) in Rajasthan Control of Industrial Major Accident Hazards Rules, 1991

(4)Every container of a hazardous chemical shall be clearly labelled or marked to identify,-
(a)the contents of the container;
(b)the name and address of manufacturer or importer of the hazardous chemical; and
(c)the physical, chemical and toxicological data of the hazardous chemical .