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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Haryana - Subsection

Section 59(v) in Faridabad Complex Administration Building Rules, 1989

(v)if the urinal can be entered from within the building, and is constructed to discharge into a waste pipe which also receives the discharge from another urinal, or from a water closet, bath, sink, bidet or lavatory basin, the trap of urinal shall be ventilated by a pipe which shall :-