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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Gujarat - Subsection

Section 10(1)(a) in Smoke-Nuisances Act, 1963

(a)No furnace, flue or chimney shall be erected, altered, added to or re-erected except in accordance with plans and for the purpose approved by the Commission.