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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttarakhand - Subsection

Section 2(q) in Uttarakhand Water Management and Regulatory Act, 2013

(q)"Prescribed Commission" means any Commission at various levels within the water resources management system that has been duly authorized by the Commission to determine and declare, on an annual or seasonal basis, the quota or amount of water available within a system for use as un allocated percentage of the entitlements duly issued by the Commission;