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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(4) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

(4)Notice of a meeting may be given to the members by delivering the same through messenger of by sending it by the registered post of his last known place of residence or business or in such other manner as the Chairman may, in the circumstances of the case, think fit.