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[Cites 0, Cited by 3] [Section 43(1)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(1)(b) in The Air (Prevention And Control Of Pollution) Act, 1981

(b)any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint to the Board or officer authorised as aforesaid,