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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(iii) in Karnataka Krishna Basin Development Authority Act, 1992

(iii)to prevent pollution of any water under its control and to take all measures to prevent discharge into such water affluents which are harmful to water supply, irrigation, public health or fish life;