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[Cites 0, Cited by 0] [Section 166A(1)] [Section 166A] [Entire Act]

State of Gujarat - Subsection

Section 166A(1)(a) in The Gujarat Provincial Municipal Corporations Act, 1949

(a)to discharge the trade effluent from the premises in such manner, at such times, through such drains and subject to such conditions as may be specified in the notice and to cease to discharge the trade effluent otherwise than in accordance with the notice;