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Madurai Coats Private Limited vs The Appellate Authority on 12 May, 2009

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[Section 17(1)(l)] [Section 17(1)] [Section 17] [Complete Act]
Central Government Act
Section 17(1)(l)(ii) in Water (Prevention And Control Of Pollution) Act, 1974
(ii) requiring any person concerned to construct new systems for the disposal of sewage and trade effluents or to modify, alter or extend any such existing system or to adopt such remedial measures as are necessary to prevent, control or abate water pollution;