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[Cites 0, Cited by 0] [Section 63(2)] [Section 63] [Entire Act]

State of Telangana - Subsection

Section 63(2)(m) in Water (Prevention and Control of Pollution) Act, 1974

(m)the form in which the accounts of the Central Board may be maintained under section 40;
(mm)[ the manner in which notice of intention to make a complaint shall be given to the Central Board or officer authorised by it under section 49;] [Inserted by section 27, Act 53 of 1988 (w.e.f. 29-9-1988).]