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[Cites 0, Cited by 30] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(7) in The Water (Prevention And Control Of Pollution) Act, 1974

(7)The consent referred to in sub-section (1) shall, unless given or refused earlier, be deemed to have been given unconditionally on the expiry of a period of four months of the making of an application in this behalf complete in all respects to the State Board.