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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(1)(ii) in Haryana (Prevention and Control of Water Pollution) Rules, 1978

(ii)Provided further that if at the time of the initial appointment the Board has reason to believe that the services of the Consulting Engineer would be required for a period of longer than four months, the Board shall not make the appointment without the prior approval of the Government.