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State of Rajasthan - Section

Section 2 in The Rajasthan Air (Prevention and Control of Pollution) Rules, 1983

2. Definitions.

- In these rules, unless the context otherwise requires:-
(a)"Act" means the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981);
(b)"Form" means a form annexed to these rules;
(c)"Section" means the section of the Act;
(d)[ xxx] [Notification No. Nil, No. 8.3.1995 - Rajasthan Gazette, Extraordinary, Part IV-C(I), date 8.3.1995, page 413, aide G.S.R. 132, enforced w.e.f. 8.3.1995 = 1995 RSCS/Part II/Page 420/H. 289]
(e)Words and expressions used but not defined in these rules and defined in the Air (Prevention and Control of Pollution) Act, 1981 (Central Act 14 of 1981) shall have the meaning respectively assigned to them in that Act.
Chapter - II Manner of Declaration of Air Pollution Control Area