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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(3) in The M.P. Water (Prevention and Control of Pollution) Rules, 1975

(3)If experience indicates that the total estimate for fixed charges referred to in sub-rules (1) and (2) is not likely to be fully utilised, a suitable lump-sum deduction shall be made from total amount estimated.