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[Cites 0, Cited by 11] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Environment (Protection) Act, 1986

(1)Without prejudice to the provisions of sub-section (3) of section 3, the Central Government may appoint officers with such designations as it thinks fit for the purposes of this Act and may entrust to them such of the powers and functions under this Act as it may deem fit.