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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(3) in The Punjab Water Prevention and Control of Pollution Rules, 1977

(3)The person, officer or authority to whom any direction is sought to be issued, shall be served with a copy of the direction and shall be given an opportunity of not less than fifteen days from the date of service of such notice, to file, with an Officer designated in this behalf, the objection, if any, to the issue of such direction.