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[Cites 0, Cited by 0] [Section 392] [Entire Act]

State of Haryana - Subsection

Section 392(23) in Haryana Municipal Corporation Act, 1994

(23)the regulation of the temperature of trade effluent at the time of its discharge into municipal drains and the securing of the neutrality of trade effluent (that is to say that it is neither acid nor alkaline) at the time of such discharge;