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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(4) in Punjab Water Resources (Management and Regulation) Act, 2020

(4)The Authority may, on the conclusion of the enquiry by the Authority or on receipt of the final or interim report from the Enquiry Officer, take such action as it deems fit, subject to the provisions of this Act.