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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Rajasthan - Subsection

Section 31(5) in The Rajasthan Water (Prevention and Control of Pollution) Rules, 1975

(5)No members shall be entitled to bring forward for consideration of the meeting any matter of which he has not given 10 clear days notice to the Member-Secretary unless the Chairman in his discretion permits him to do so.