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

State of Punjab - Subsection

Section 3(4) in Punjab Major Accident Hazard Control Rules, 1993

(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 the manufacturer or importer of the hazardous chemical; and
(c)the physical, chemical and toxicological data of the hazardous chemical.