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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(2) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001

(2)The occupier shall ensure that the emergency plan prepared in accordance with sub-rule (1) above has taken into account any modification made in the industrial activity or isolated storage and that every person on the site who is concerned with the plan is informed of the relevant provisions.