Section 6(1)(f) in The Water (Prevention And Control Of Pollution) Act, 1974

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

Union of India - Subsection

Section 6(1)(f) in The Water (Prevention And Control Of Pollution) Act, 1974

(f)is a director or a secretary, manager or other salaried officer or employee of any company or firm having any contract with the Board, or with the Government constituting the Board, or with a local authority in the State, or with a company or corporation owned, controlled or managed by the Government, for the carrying out of sewerage schemes or for the installation of plants for the treatment of sewage or trade effluents, or

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Union of India - Subsection

Section 6(1)(f) in The Water (Prevention And Control Of Pollution) Act, 1974