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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(q) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

(q)“sewer” means an underground conduit or pipe for carrying off human excreta, besides other waste matter and drainage wastes;