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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Haryana - Subsection

Section 26(6) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(6)If experience indicate that total estimate for fixed charges referred to in sub rule(1) and (2) is not likely to be fully utilized, a suitable lump sum deduction shall be made from the total estimated amount.