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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001

(2)The occupier while obtaining or developing a material data sheet as specified in Schedule V in respect of hazardous chemical handled by him shall ensure that the information is recorded accurately and reflects the scientific evidence used in making the hazard determination, in case, any significant information regarding the hazard of the chemical is available to the occupier later on, it shall immediately be added to the materials date sheet.