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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(2) in The Uttarakhand Water Tax on Electricity Generation Act, 2012

(2)No person, group of persons, Government department, local authority, corporation, company, society or any other body shall draw water from any source for electricity generation except in accordance with the provisions of the Act.Chapter-3 Usage of water by installation of Hydroelectric Generating unit