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 54(2)] [Section 54] [Entire Act] Union of India - Subsection Section 54(2)(i) in The Air (Prevention And Control Of Pollution) Act, 1981 (i)the conditions subject to which a State Board may appoint a consultant under sub-section (5) of section 14;