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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Telangana - Subsection

Section 64(1) in Water (Prevention and Control of Pollution) Act, 1974

(1)The State Government may, simultaneously with the constitution of the State Board, make rules to carry out the purposes of this Act in respect of matters not falling within the purview of section 63:Provided that when the State Board has been constituted, no such rule shall be made, varied, amended or repealed without consulting that Board.