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[Cites 0, Cited by 0] [Section 26(4)] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(4)(b) in The Air (Prevention And Control Of Pollution) Act, 1981

(b)in a case where the occupier or his agent is present at the time of taking the sample but refuses to sign the marked and sealed container or containers of the sample of emission as required under clause (c) of sub-section (3), the marked and sealed container or containers shall be signed by the person taking the sample,