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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2)(d) in The Air (Prevention And Control Of Pollution) Act, 1981

(d)all liabilities and obligations of the State Board of whatever kind, immediately before such dissolution, shall be deemed to be the liabilities or obligations, as the case may be, of the State Pollution Control Board and any proceeding or cause of action, pending or existing immediately before such dissolution by or against the State Board constituted under this Act in relation to such liability or obligation may be continued and enforced by or against the [State Pollution Control Board.] [Substituted by Act 47 of 1987, Section 23, for Clause (f) (w.e.f. 1.4.1988).]