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[Cites 0, Cited by 0] [Section 28(5)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(5)(a) in The Water (Prevention And Control Of Pollution) Act, 1974

(a)where the appeal is in respect of the unreasonableness of any condition imposed, such authority may direct either that the condition shall be treated as annulled or that there shall be substituted for it such condition as appears to it to be reasonable;