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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Uttar Pradesh - Subsection

Section 33(1) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

(1)The State Air Laboratory shall cause to be analysed any samples of air or emission received by it from an officer authorised by the Board, for the purpose, and the findings shall be recorded in triplicate in Form V.