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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6)(a) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021

(a)take up matters suo motu, or on the basis of complaints made by any individual, representative body or organisation functioning in the field of environment, against any individual, association,company, public undertaking or local body carrying on any industry, operation or process;