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Union of India - Section
Section 3 in The Air (Prevention And Control Of Pollution) Act, 1981
3. [ Central Pollution Control Board [ Substituted by Act 47 of 1987.]
.The Central Pollution Control Board constituted under section 3 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974), shall, without prejudice to the exercise and performance of its powers and functions under that Act, exercise the powers and perform the functions of the Central Pollution Control Board for the prevention and control of air pollution under this Act. ]| Prior to Substitution Section 3 read as under:-3. Central Board for the Prevention and Control of Air Pollution- The Central Board for the Prevention and Control of Water Pollution constituted under section 3 of the Water (Prevention and Control of Pollution) Act, 1974 (6 of 1974), shall, without prejudice to the exercise and performance of its powers and functions under that Act, exercise the powers and perform the functions of the Central Board for the Prevention and Control of Air Pollution under this Act. |