Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 37U(6)] [Section 37U] [Entire Act]

State of Rajasthan - Subsection

Section 37U(6)(ii) in The Rajasthan Minor Mineral Concession Rules, 1986

(ii)Periodical examination of noise pollution shall be monitored by the association of the cluster and results shall be intimated to concerned Mining Engineer/Assistant Mining Engineer as well as regional officer of the State Pollution Control Board.