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[Cites 0, Cited by 0] [Section 395] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 395(xxiii) in Jammu and Kashmir Municipal Corporation Act, 2000

(xxiii)the regulations of the temperature of trade effluent at the time of its discharge into municipal drains and the securing of the neutrality of trade effluent (that is to say the neither acid nor alkaline at the time of such discharge ;