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[Cites 0, Cited by 6] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Environment (Protection) Act, 1986

(2)The officers appointed under sub-section (1) shall be subject to the general control and direction of the Central Government or, if so directed by that Government, also of the authority or authorities, if any, constituted under sub-section (3) of section 3 or of any other authority or officer.