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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(k) in Haryana Municipal (Dangerous and Offensive Trades) Bye-laws, 1982

(k)that in premises where, in the process of manufacture, smoke is produced from combustion of coal, the licensee shall use such apparatus which will, so far as practicable, consume the smoke.