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[Cites 0, Cited by 0] [Section 402] [Entire Act]

State of Uttar Pradesh - Subsection

Section 402(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)wilfully do any act connected with any such trade or manufacture as aforesaid, whereby the water in any such lake, tank, reservoir, cistern, well, duct or other place for water is fouled, polluted or contaminated.