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[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(4)(i) in Haryana (Prevention and Control of Water Pollution) Rules, 1978

(i)In the matter of acceptance of the tenders for works, the Chairman shall have the same powers as are vested with the Engineer-in-Chief, P.W.D.(Public Health Branch)Haryana, from time to time subject to the concurrence of the Board.