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[Cites 0, Cited by 0] [Section 84A(1)] [Section 84A] [Entire Act]

Greater Bengaluru City Corporation -

Section 84A(1)(n) in Bangalore Water Supply and Sewerage Act, 1964

(n)the provision and maintenance of such meters as may be required to measure the volume of any trade effluent being discharged from any trade premises into Board sewers, and the testing of such meters.]