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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Haryana - Subsection

Section 3(1) in Haryana Pond and Waste Water Management Authority Act, 2018

(1)The Government shall, by notification in the Official Gazette and with effect from such date, as may be specified in the notification, constitute, for the purposes of this Act, an Authority to be called the Haryana Pond and Waste Water Management Authority with headquarter at such place, as the Government may, specify.