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Client
Air Pollution
S.No.
Contents
1.
Introdion
2.
Functions of central and state boards
3.
All polluting industries come within the purview of the act
4.
Restrictions
5.
Application to operate industrial plant
6.
Power to give directions
7.
Appeals
8.
Penalties for certain acts
9.
Penalty for contravention of provisions of the act
10.
Bar of jurisdiction
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