Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 31] [Entire Act] State of Rajasthan - Subsection Section 31(7) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975 (7)No proceeding shall be invalidated merely on the ground that the provision in this relating to notice is not complied with on account of any technical defect.
