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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(3) in The Water (Prevention And Control Of Pollution) Rules, 1975

(3)[] In the matter of acceptance to tenders, the Chairman shall have full powers subject to the concurrence of the Central Board:Provided that no such concurrence is required for the acceptance of tenders up to an amount of rupees one thousand in each case.