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

Union of India - Subsection

Section 3(3) in The Air (Prevention And Control Of Pollution) Rules, 1982

(3)Fifteen clear days' notice of an ordinary meeting and three days' notice of a special meeting specifying the time, and the place at which such meeting is to be held and an agenda of the business to be transacted thereat, shall be given by the Member-Secretary or Chairman to the members or any other officers of the Board.