LexSection 20 — Power of Central Government to issue direction.
The Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021
Notwithstanding anything contained in any other law for the time being in force, but subject to the provision of this Act, the Central Government may issue in writing such direction, as it deems fit, to the Commission or any person, officer or authority authorised by the Commission, and the Commission, person, or authority, as the case may be, shall be bound to comply with such direction.Open in Lexace · Ask the AI about this section