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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Telangana - Subsection

Section 6(1)(e) in Water (Prevention and Control of Pollution) Act, 1974

(e)has directly or indirectly by himself or by any partner, any share or interest in any firm or company carrying on the business of manufacture, sale or hire of machinery, plant, equipment, apparatus or fittings for the treatment of sewage or trade effluents, or