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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Chattisgarh - Subsection

Section 16(3) in Municipal Corporation Solid Waste (Management and Handling) Bye-Laws, 2010

(3)The Penalties imposed under clause (1) and/or clause (2) shall be without prejudice to any penalty or punishment or fine under the Environment (Protection) Act, 1986, and/or the rules made thereunder and amended from time to time.