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[Cites 0, Cited by 0] [Section 3(7)] [Section 3] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 3(7)(v) in Arunachal Pradesh Water Supply Act, 2015

(v)No licensed plumber shall demand or receive any extra charge for any such work in excess of the estimated cost approved by the competent authority and the Amount deposited to the Executive Engineer.