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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(7)(ii) in Arunachal Pradesh Water Supply Act, 2015

(ii)No person other than a licensed plumber appointed by the competent authority or person duly authorized by it shall execute any work relating to a water connection, not being a work of a trivial nature and no person shall permit any such work to be executed by a person other than such a person.