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[Cites 0, Cited by 11] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Water (Prevention And Control Of Pollution) Act, 1974

(1)The State Government shall, with effect from such date as it may, by notification in the Official Gazette, appoint, constitute a State Pollution Control Board, under such name as may be specified in the notification, to exercise the powers conferred on and perform the functions assigned to that Board under this Act.