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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(5) in The Air (Prevention and Control of Pollution) Assam Rules, 1991

(5)The date on which complete information connected with the application Form has been received by the Board shall be the date of receipt of application for calculating the said period of four months tor the purpose of sub-section (4) of Section 21 of the Act.