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[Cites 0, Cited by 0] [Section 62AH(4)] [Section 62AH] [Entire Act]

State of Bihar - Subsection

Section 62AH(4)(d) in Bihar Factories Rules, 1950

(d)The Committee shall examine the application for appraisal of a site with reference to the prohibitions and restrictions of the location of industry and the carrying on of processes and operations in different areas as per the provisions of Rule 5 of the Environment (Protection) Rules, 1986 framed under the Environment Protection Act, 1986.