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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Maharashtra - Section Section 19 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983 19. Powers and duties of the Member-Secretary. - The Member-Secretary, who shall be the Chief Executive of the Board, shall exercise the powers and perform the duties as mentioned in Annexure-1.
