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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(1) in The Air (Prevention and Control of Pollution) Assam Rules, 1991

(1)On receipt of an application for consent under sub-section (3) of Section 21, in the proper form accompanied by the required consent fees and containing the required particulars, the Member-Secretary shall forward the application to an officer of the Board empowered in this behalf (hereinafter referred to as the Inquiry Officer.)