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State of Maharashtra - Section

Section 18 in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

18. Order of business in Committee meeting.

- Except with the permission of the presiding authority, no business shall be transacted at any meeting of the Committee otherwise than in the other in which it is entered in the order of the business for the day :Provided that, in granting permission for priority for transacting any business the presiding authority shall be guided by the majority of votes for and against such motion.