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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(2) in The Maharashtra Groundwater (Regulation for Drinking Water Purposes) Rules, 1995

(2)On receipt of such information, the Appropriate Authority shall scrutinise the same and if found in order, shall cause the list to be published in the manner mentioned in sub-rule (3) and in the form given in Appendix "A".