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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(1) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

(1)The Member-Secretary may withhold any payments if he considers such action to be necessary in accordance with the financial rates or in the interest of the Board :Provided that, as soon as may be after such withholding of payments, the matter shall be placed before the Board for its approval or such orders as the Board may consider proper.