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[Cites 0, Cited by 0] [Section 416] [Entire Act]

State of Assam - Subsection

Section 416(22) in Gauhati Municipal Corporation Act, 1971

(22)The maximum quantity of trade effluent, which may, without any consent or permission to discharge 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;