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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(2) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001

(2)The occupier of a factory carrying industrial activity or isolated storage shall arrange to carry out safety audit by a competent agency to be accredited by an accredition board constituted by the Ministry of Labour of Government of India in this behalf.