Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Haryana - Subsection

Section 21(1) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(1)The State Air Laboratory shall cause to be analyzed and samples of air or emission received by it from any officer authorized by the Board for the purpose and the findings shall be recorded in triplicate in form V.