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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Madhya Pradesh - Subsection

Section 38(2) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

(2)If the alleged offence has taken place in any part of the State, the person giving notice may send notice to :-
(i)the State Board; and
(ii)Housing and Environment Department (represented by Secretary to Government of Madhya Pradesh).