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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Meghalaya - Subsection

Section 25(3) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(3)The Inquiry Officer shall, before carrying out or causing to be carried out the inspection under sub-rule (2) give notice to the occupier of the intention to do so in Form II.