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[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(3)(d) in The Air (Prevention and Control of Pollution) Assam Rules, 1991

(d)For the purpose of reimbursement of medical expenses and grant of loans and advances etc. employees of the Board shall be governed by the rules as are applicable to Government employees.