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

State of Meghalaya - Subsection

Section 31(1) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(1)When a sample has been sent for analysis to a State Air Laboratory, the Government Analyst appointed under sub-section (1) of Section 29 shall analyse or cause to be analysed the sample and submit a report to the result of such analysis in Form VI in triplicate to the Member-Secretary.