Section 10(2)(b) in The National Environment Tribunal Act, 1995

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Union of India - Subsection

Section 10(2)(b) in The National Environment Tribunal Act, 1995

(b)has, for at least two years, held the post of a Secretary to the Government of India or any other post under the Central or a State Government carrying a scale of pay which is not less than that of a Secretary to the Government of India; or

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Union of India - Subsection

Section 10(2)(b) in The National Environment Tribunal Act, 1995