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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(1) in The Maharashtra Non-Biodegradable Garbage (Control) Act, 2006

(1)The State Government may, by notification in the Official Gazette, impose restriction or prohibition on the use of non-biodegradable material, or any other material harmful to environment within the State, which is contrary to the norms, as the State Government may, by notification in the Official Gazette, specify.