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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Maharashtra - Subsection

Section 28(c) in The Maharashtra Air (Prevention and Control of Pollution) Rules, 1983

(c)to analyse or test any such samples delivered to it by any person other than the Board or any officers, if it considers such analysis or test necessary and to communicate the result of such analysis to such person and to the Board.