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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(4) in The Air (Prevention and Control of Pollution) Assam Rules, 1991

(4)The Chairman shall exercise all such powers as are delegated to Head of the major State Government Department in the Public Works Department. In other cases where powers are specifically delegated the sanction of Government shall be necessary.