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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Goa - Subsection

Section 37(6) in The Goa, Daman and Diu Public Health Act, 1985

(6)any fireplace or furnace which does not as practicable consume the smoke arising from the combustible used therein, and which is used for working engines by steam, or in any mill, factory, dye-house, brewery, bakehouse or gas-work, or in any manufacturing or trade process whatsoever;