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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Andhra Pradesh - Subsection

Section 73(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(3)The Board may make regulations for compliance by the licensed Engineers or plumbers and a copy of all such regulation shall be attached to every license granted to an engineer or a plumber by the Board