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[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(3)(b) in The Delhi Water Board Act, 1998

(b)the inspection of all works carried out by licensed plumbers; and (c) the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work, or the charges made, by a licensed plumber.