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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(6) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983 (6)The Board may adjourn the meeting to the next day or to any particular day, and no fresh notice shall be required for any adjourned meeting.
