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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(7) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

(7)The application for obtaining the consent of the Board under sub-rule (1) above should be made at least 2 months before the expected dale of bringing into use the new or altered chimney and in case of existing chimneys, the said application should be made up to the date notified by the Government in this behalf.