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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1)(b) in Smoke-Nuisances Act, 1963

(b)No furnace, flue or chimney erected, altered, added to or re-erected otherwise than in accordance with the plans approved by the Commission shall be used for any purpose except with the permission of the Commission and in accordance with the terms and conditions subject to which such permission may be granted.