Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18] [Entire Act] State of Uttar Pradesh - Subsection Section 18(1) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983 (1)The Member-Secretary shall be the Chief Executive of the Board, and shall subject to the over-all control of the Chairman, exercise his powers and perform his duties.
