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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(6) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

(6)In cases where the Stale Board is of the opinion that there is likelihood of a grave injury lo the environment and it is not expedient to provide an opportunity to file objections against the proposed direction it may, for reasons lo be recorded in writing, issue directions without providing such an opportunity.