Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021

राष्ट्रीय राजधानी क्षेत्र और निकटवर्ती क्षेत्रों में वायु क्वालिटी प्रबंध आयोग अधिनियम, 2021

An Act to provide for the constitution of the Commission for Air Quality Management in National Capital Region and Adjoining Areas for better co-ordination, research, identification and resolution of problems surrounding the air quality index and for matters connected therewith or incidental thereto.

Act number

Act 29 of 2021

Year

2021

Enacted on

12-08-2021

In force from

13-04-2021

Jurisdiction

Central Act (India)

Subjects

Environment Forests And Wildlife

Read the full text of Commission for Air Quality Management in National Capital Region and Adjoining Areas Act, 2021 section by section on LawLens.

Official source: India Code