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[Cites 0, Cited by 0] [Section 9] [Entire Act]

NCT Delhi - Subsection

Section 9(2) in The Delhi Common Effluent Treatment Plants Rules, 2001

(2)If the appropriate authority receives reply from the CETP society within fifteen days from the date of the posting of the notice, it shall, after considering the submissions of the CETP society as well as the material on record pass an order.