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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(3) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

(3)The Member-Secretary shall have all ancillary powers, not inconsistent with the provisions of the Act, the rules and the orders issued by the Board or the Chairman, as may be necessary for proper and effective implementation of the provisions of the said Act and Rules or the said orders.