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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3)(d) in The Environment (Protection) Rules, 1986

(d)The Central Government shall, within a period of one hundred and twenty days from the date of publication of the notification in the Official Gazette, consider all the objections received against such notification and may [within [five hundred and forty five days][, and in respect of the States of Assam, Meghalaya, Arunachal Pradesh, Mizoram, Manipur, Nagaland, Tripura, Sikkim and Jammu and Kashmir in exceptional circumstance and for sufficient reasons within a further period of one hundred and eighty days] [Inserted by Notification No. S.O. 2537(E), dated 8.8.2017, (w.e.f. 19.11.1986).][from such date of publication,] [Inserted by G.S.R. 562(E), dated 27.5.1992.] impose prohibition or restrictions on location of such industries and the carrying on of any process or operation in an area.