Section 313(2)(c) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 313(2)] [Section 313] [Entire Act]

State of Odisha - Subsection

Section 313(2)(c) in The Orissa Municipal Corporation Act, 2003

(c)the highest rate at which it is proposed to discharge trade effluent, and no trade effluent shall be discharged in accordance with such notice until the expiration of two months, or such less time as may be agreed by the Commissioner, from the day on which the notice is served on the Commissioner hereinafter referred to as "the initial period."

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State of Odisha - Subsection

Section 313(2)(c) in The Orissa Municipal Corporation Act, 2003