Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] NCT Delhi - Subsection Section 3(ii) in The Delhi Common Effluent Treatment Plants Rules, 2001 (ii)To issue demand letter to the occupier of a factory premises for deposit of apportioned cost of CETP in Form II.
