Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Assam - Subsection Section 9(4) in The Air (Prevention and Control of Pollution) Assam Rules, 1991 (4)No resolution of the Board shall be invalid only on the ground of any defect in the service of notice or agenda of any meeting.
