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[Cites 0, Cited by 0] [Section 39(3)] [Section 39] [Entire Act]

State of Chattisgarh - Subsection

Section 39(3)(b) in Chhattisgarh Minor Mineral Rules, 2015

(b)Necessary consent, if applicable, from Competent Authority, required under the Water (Prevention and Control of Pollution) Act, 1974 (No. 6 of 1974), the Air (Prevention and Control of Pollution) Act, 1981 (No. 14 of 1981), and the Environmental (Protection) Act, 1986 (No. 29 of 1986) and rules made thereunder.