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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(1) in Gujarat Minor Mineral Concession Rules, 2010

(1)The air Pollution due to dust, exhaust emissions or fumes during quarry or processing operations and related activities shall be controlled and kept within permissible limit specified under the environmental laws for the time being in force.