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[Cites 0, Cited by 0] [Section 28(5)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(5)(b) in The Water (Prevention And Control Of Pollution) Act, 1974

(b)where the appeal is in respect of the unreasonableness of any variation of a condition, such authority may direct either that the condition shall be treated as continuing in force unvaried or that it shall be varied in such manner as appears to it to be reasonable.