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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in The Air (Prevention and Control of Pollution) Assam Rules, 1991

(2)If any objection is raised by a member to the confirmation of the minutes of any points thereof on any ground the Chairman of the meeting shall in case of any doubt put the matter to vote.