Section 21(3)(e) in The Water (Prevention And Control Of Pollution) Act, 1974

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Union of India - Subsection

Section 21(3)(e) in The Water (Prevention And Control Of Pollution) Act, 1974

(e)on the request of the occupier or his agent, send the second container,—

(i)in a case where such sample is taken from any area situated in a Union territory, to the laboratory established or specified under sub-section (1) of section 51; and

(ii)in any other case, to the laboratory established or specified under sub-section (1) of section 52.

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Union of India - Subsection

Section 21(3)(e) in The Water (Prevention And Control Of Pollution) Act, 1974