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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(h) in The U.P. Water Management And Regulatory Commission Act, 2008

(h)to impose penalty on any organization or agency, whether Government or private; any individual or a group of individuals who changes, alters or causes to change or alter the status of any surface or groundwater resources without the specific sanction or approval of the Commission;