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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(1) in The Water (Prevention And Control Of Pollution) Act, 1974

(1)The Central Government may, simultaneously with the constitution of the Central Board, make rules in respect of the matters specified in sub-section (2):Provided that when the Central Board has been constituted, no such rule shall be made, varied, amended or repealed without consulting the Board.