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[Cites 0, Cited by 0] [Section 12(6)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(6)(b) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021

(b)provide the mechanism and the means to implement in the National Capital Region and adjoining areas—
(i)the National Clean Air Programme;
(ii)the National Air Quality Monitoring Programme;
(iii)the National Ambient Air Quality Standards;