Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(ae) in The U.P. Water Management And Regulatory Commission Act, 2008 (ae)"Water Quality" means accessed water which is safe for consumption for the purpose for which it is supplied as per norms set by Bureau of Indian Standards.
