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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(iv) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(iv)The notice may be given to the member personally or by sending it by registered post at his last known place of residence or business or in such other manner as the Chairman in the circumstances of each case thinks fit.