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

State of Meghalaya - Subsection

Section 25(1) in The Meghalaya Air (Prevention and Control of Pollution) Rules, 1988

(1)On receipt of an application for consent under Section 21 in the proper form accompanied by the required consent fees and containing the required particulars the Member-Secretary shall forward one copy of the application to an officer of the Board empowered in this behalf (hereinafter referred to as the Inquiry Officer).