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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Meghalaya - Subsection

Section 24(4) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(4)An application not accompanied by the required consent fees or not containing the name, address or signature of the occupier of the industry and other particulars shall not be entertained and it will be returned by the Member-secretary to the applicant.