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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Haryana - Subsection

Section 25(3) in Haryana (Prevention and Control of Water Pollution) Rules, 1978

(3)If experience indicate that the total estimate for fixed charges referred to in sub-rules (1) and (2) is not likely to be fully utilized a suitable lump sum deduction shall be made from the total estimated amount.