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[Cites 0, Cited by 6] [Section 49(1)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1)(b) in The Water (Prevention And Control Of Pollution) Act, 1974

(b)any person who has given notice of not less than sixty days, in the manner prescribed, of the alleged offence and of his intention to make a complaint, to the Board or officer authorised as aforesaid,