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 47(1)] [Section 47] [Entire Act] Union of India - Subsection Section 47(1)(a) in The Air (Prevention And Control Of Pollution) Act, 1981 (a)that a State Board constituted under this Act has persistently made default in the performance of the functions imposed on it by or under this Act, or