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[Cites 0, Cited by 8] [Section 30(1)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(1)(b) in The National Green Tribunal Act, 2010

(b)any person who has given notice of not less than sixty days in such manner as may be prescribed, of the alleged offence and of his intention to make a complaint, to the Central Government or the authority or officer authorised as aforesaid.