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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5) in The Air (Prevention And Control Of Pollution) Rules, 1982

(5)No member shall be entitled to bring forward for the consideration of a meeting any matter of which he has not given ten clear days' notice to the Member-Secretary unless the Chairman, in his discretion, permits him to do so.