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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Meghalaya - Subsection

Section 5(5) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(5)No member shall be entitled to bring forward for the consideration of the meeting any matter of which he has not given ten clear days' notice to the Member-Secretary unless the Chairman in his discretion, permits him to do so.