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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(5) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(5)Consulting Engineer shall not without the written permission of the Chairman disclose any information either obtained from Board's office or obtain otherwise during the performance of his duties except when it is necessary for the due discharge of such duties.