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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Uttar Pradesh - Subsection

Section 39(3) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

(3)If experience indicates that the total estimate for fixed charges referred to in sub-rules (1) and (2) is not likely to be fully utilised, a suitable lump sum deduction shall be made from the total amount estimated.