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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1) in Punjab Water Resources (Management and Regulation) Act, 2020

(1)The Authority may appoint any of its officers or, in consultation with Government, such officer as may be nominated by the Government, as Enquiry Officer for the purposes of making any enquiry under this Act:Provided that nothing in this section shall prevent the Authority to conduct any enquiry on its own.