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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(d) in The U.P. Water Management And Regulatory Commission Act, 2008

(d)"category of uses" means classification of use of water for different purposes such as drinking and domestic, industrial or commercial, irrigation, power, agriculture and environmental, etc., and includes such other purposes as may be prescribed;