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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3) in The Haryana Scheduled Castes (Prevention of Atrocities) Contingency Plan, 2006

(3)Where the source of drinking water is not available for the victims, then adequate and appropriate supply of drinking water will be arranged by the Deputy Commissioner through Public Health Department immediately.