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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(1)(v) in Haryana Air (Prevention and Control of Pollution) Rules, 1983

(v)No member shall be entitled to bring forward for consideration at the meeting any matter of which he has not given ten days clear notice to the Member Secretary unless the Chairman in his discretion permits him to do so.