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[Cites 0, Cited by 0] [Section 67H(4)] [Section 67H] [Entire Act]

State of Punjab - Subsection

Section 67H(4)(f) in The Punjab Factory Rules, 1952

(f)Wherever the proposed site requires clearance by the Ministry of Industries or by the Ministry of Environment and Forests of Government of India, the application for Site Appraisal will be considered by the Site Appraisal Committee only after such clearance has been received.