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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(8) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(8)All order or instructions to be issued by the Board shall be over the signature of the Member-Secretary or of any other officer authorised in this behalf by the Chairman.