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[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8)(b) in The Environment (Protection) Rules, 1986

(b)a stand-alone thermal power plant (of any capacity), or a captive thermal power plant of installed capacity of 100 MW or above, located between 750 - 1000 kilometres from the, 2015;, pit-head, with effect from the 1st day of January] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ]