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[Cites 0, Cited by 0] [Section 255] [Entire Act]

State of Uttar Pradesh - Subsection

Section 255(2) in Uttar Pradesh Municipal Corporation Act, 1959

(2)The Municipal Commissioner may, in the course of an inspection or examination under sub-section (1) obtain and take away a sample of any trade effluent which is passing from the premises inspected or examined into a Corporation drain. The analysis of such sample shall be made in the manner prescribed.