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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Meghalaya - Subsection

Section 24(3) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(3)The application for consent shall contain the particulars specified in Form I and the Annexure thereto. The application for consent shall also be accompanied by the required consent fees, plans, drawings and such other details specified in Form I and the Annexure thereto.