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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Gujarat - Subsection

Section 15(1) in Smoke-Nuisances Act, 1963

(1)The President of the Commission or in the event of the illness or absence of the President from the head-quarters any member of the Commission authorized in writing by the President in this behalf may exercise the powers of the Commission under sections 10, 12 and 14.