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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

(2)Such officer shall, before visiting any premises of the applicant for the purpose in inspection under sub-rule (1) above, give notice to the applicant of his intention to do so in Form 'B'. The applicant shall furnish to such officer all information and provide all facilities to conduct the inspection.