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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The Air (Prevention and Control of Pollution) Madhya Pradesh Rules, 1983

(2)Application as provided in the proviso to sub-section (2) of Section 21 shall be made within a period of four months from the date of publication of these rules in the "Madhya Pradesh Gazette".