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[Cites 0, Cited by 0] [Section 129] [Entire Act]

Union of India - Subsection

Section 129(5) in The Oil Mines Regulations, 2017

(5)No fluid shall be discharged into sea or fresh water structure or any body of water, unless it is treated and samples of fluid at regular interval are obtained and analysed and the result of such analysis is maintained by the person collecting the sample and analysing the same.