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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Meghalaya - Subsection

Section 14(9) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(9)The Member-Secretary shall authorise, sanction or pass and make all payments against estimates sanctioned within the allocations made for such purposes in the budget of the Board.