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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

Bombay Presidency - Subsection

Section 7(1)(b) in The Bombay Smoke-Nuisances Act, 1912

(b)[the erection or re-erection of, or addition to, or alternation in,] [These words were substituted for the words 'the erection of by Bombay 55 of 1953.] furnaces to be used for the caloining or smelting of ores or minerals, or for the casting pudding or rolling of iron or other metals or for the conversion of pig-iron into wrought iron, or