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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(b) in The Punjab Water Prevention and Control of Pollution Rules, 1977

(b)if the alleged offence has taken place in a Union Territory the person giving notice may send notice to :-
(i)the Central Board;
(ii)the Ministry of Environment and Forests (represented by the Secretary to Government of India); and
(iii)The Administrator of the Union Territory (represented by the Secretary Head Incharge of Environment);