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[Cites 0, Cited by 0] [Section 33(3)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3)(ii) in The Water (Prevention And Control Of Pollution) Act, 1974

(ii)authorise the Board, if the direction under clause (i) (being a direction for the removal of any matter from such stream or well) is not complied with by the person to whom such direction is issued, to undertake the removal and disposal of the matter in such manner as may be specified by the court.