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

State of Goa - Subsection

Section 2(i) in The Goa Ground Water Regulation Act, 2002

(i)"user of ground water" means the person or persons or an institution including a company or an establishment, whether Government or not, who or which own or use or draw ground water for any purpose, including domestic, industrial, environmental, ecological and agricultural use, made either on a personal, institutional or community basis;