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

State of Gujarat - Subsection

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

(c)No furnace, flue or chimney erected, altered, added to or re-erected in accordance with the plans and for the purpose approved by the Commission shall be used for any other purpose except with the fresh approval of the Commission.