Section 3(8)(iii) in The Environment (Protection) Rules, 1986

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Union of India - Subsection

Section 3(8)(iii) in The Environment (Protection) Rules, 1986

(iii)'critically polluted industrial area' means an industrial cluster or area where pollution levels have reached or likely to reach critical level, and has been identified as such by the Central Government or the State Government or the Central Pollution Control Board or a State Pollution Control Board] [Substituted by Notification No. G.S.R. 02 (E) dated 2.1.2014 ]

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Union of India - Subsection

Section 3(8)(iii) in The Environment (Protection) Rules, 1986