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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(3) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995

(3)The Appropriate Authority shall maintain a register, in the form given in Appendix "C" for entering the application received, and issue acknowledgement to the applicant.