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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Meghalaya - Subsection

Section 37(1) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(1)The estimates of expenditure on fixed establishment as well as fixed monthly recurring charges on account of rent, allowances, etc., shall provide for the gross amount without deductions of any kind.