Section 61(3)(b) in The Water (Prevention And Control Of Pollution) Act, 1974

[Cites 0, Cited by 0] [Section 61(3)] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(3)(b) in The Water (Prevention And Control Of Pollution) Act, 1974

(b)reconstitute the Central Board or the Joint Board, as the case may be, by fresh nomination or appointment, as the case may be, and in such case any person who vacated his office under clause (a) of sub-section (2) shall not be deemed disqualified for nomination or appointment:

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Union of India - Subsection

Section 61(3)(b) in The Water (Prevention And Control Of Pollution) Act, 1974