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[Cites 0, Cited by 2] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(5) in The Air (Prevention And Control Of Pollution) Act, 1981

(5)If the State Government, after consultation with the State Board, is of opinion that the burning of any material (not being fuel) in any air pollution control area or part thereof may cause or is likely to cause air pollution, it may, by notification in the Official Gazette, prohibit the burning of such material in such area or part thereof.