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[Cites 0, Cited by 0] [Section 392] [Entire Act]

State of Haryana - Subsection

Section 392(22) in Haryana Municipal Corporation Act, 1994

(22)the maximum quantity of trade effluent which may, without any consent or permission, be discharged from any trade premises into municipal drains on any one day and the highest rate at which trade effluent may, without such consent or permission, be discharged from any trade premises into municipal drains;