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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Meghalaya - Subsection

Section 23(1) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(1)The Government may, after consultation with the Board, by notification in the Gazette, declare any area with reference to a map or of any area coming under any one or more of the following as air pollution control area-