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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Meghalaya - Subsection

Section 24(5) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(5)Where any person, immediately before the declaration of an area as air pollution control area, operates in such area any industrial plant for the purpose of any industry specified in the Schedule of the Act, such person shall make the application for consent within six months from the date of the Notification declaring such area as an air pollution control area.