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

State of Odisha - Subsection

Section 4(5) in The Orissa Factories (Control of Major Accident Hazard) Rules, 2001

(5)Where it is impractical to label a chemical in accordance with sub-rule (4) owing to the size of the container or the nature of the package, provision for identification shall be made for other effective means like tagging or accompanying documents.