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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(5) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

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