Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 73K(4)] [Section 73K] [Entire Act]

State of Maharashtra - Subsection

Section 73K(4)(d) in Maharashtra Factories Rules, 1963

(d)The Committee shall examine the application for appraisal of a site with reference to the prohibitions and restrictions on the location of industry and carrying on processes and operations in different areas as per the provisions of rule 5 of the Environment (Protection) Rules, 1986 framed under the Environment Protection Act, 1986.