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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Punjab - Subsection

Section 18(4) in Punjab Water Resources (Management and Regulation) Act, 2020

(4)In case the Authority finds any modifications are required in the application, the entity shall make such modifications and resubmit the application to the Authority within such time, as may be stipulated by the Authority.