Section 21(4)(a) in The Water (Prevention And Control Of Pollution) Act, 1974

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Union of India - Subsection

Section 21(4)(a) in The Water (Prevention And Control Of Pollution) Act, 1974

(a)the sample so taken shall be placed in a container which shall be marked and sealed and shall also be signed by the person taking the sample and the same shall be sent forthwith by such person for analysis to the laboratory referred to in sub-clause (i) or sub-clause (ii), as the case may be, of clause (e) of sub-section (3) and such person shall inform the Government analyst appointed under sub-section (1) or sub-section (2), as the case may be, of section 53, in writing about the wilful absence of the occupier or his agent; and

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Union of India - Subsection

Section 21(4)(a) in The Water (Prevention And Control Of Pollution) Act, 1974