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 84A(1)] [Section 84A] [Entire Act] Greater Bengaluru City Corporation - Section 84A(1)(h) in Bangalore Water Supply and Sewerage Act, 1964 (h)the period or periods of the day during which trade effluent may be discharged from any trade premises into Board sewers;