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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(2) in The Air (Prevention And Control Of Pollution) Act, 1981

(2)The result of any analysis of a sample of emission taken under sub-section (1)shall not be admissible in evidence in any legal proceeding unless the provisions of sub-sections (3) and (4) are complied with.