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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(4) in Rajasthan Water Resources Regulatory Act, 2012

(4)The Board shall submit its first draft Integrated State Water Plan to the Council for its approval within six months from the date on which any of the provision of this Act is made applicable in the State.