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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Andhra Pradesh - Subsection

Section 48(3) in Hyderabad Metropolitain Water Supply Sewerage Act, 1989

(3)The Board may make regulations for compliance by the licenced Engineers or plumbers and a copy of all such regulations shall be attached to every license granted to an Engineer or a plumber by the Board.