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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(3) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

(3)The said Laboratory shall maintain a permanent record of all such analysis done indicating the dale of collection of the sample, date of analysis, name of person collecting the sample, name of person doing the analysis and the result.