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 Meghalaya - Subsection Section 5(7) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988 (7)No proceeding shall be invalidated merely on the ground that the provisions in this rule relating to the notice is not strictly complied with.
