Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

(2)The Chairman shall cither on his own as provided under proviso of subsection (1) of section 10 or upon a written request of not less than seven members of the Board or upon a direction of the Government, issue or cause to be issued a notice calling a special meeting.