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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(5) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

(5)No member shall be entitled to bring forward for consideration of the meeting any matter of which he has not given five clear days' notice to the Member-Secretary unless the Chairman, in his discretion, permits him to do so.