Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3) in Smoke-Nuisances Act, 1963

(3)One-half of the members (exclusive of the President) shall be nominated by the State Government; and the remainder shall be elected, in such manner and for such period as, the State Government may direct, by bodies or associations whose interests are likely to be affected by this Act; and the appointment of all members whether nominated or elected shall be notified in the Official Gazette.