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The Dam Safety Act, 2021 3. Application.- Save as provided under this Act, it applies to the owner of every specified dam, - (a) being a public sector undertaking or institution or a body owned or controlled by the Central Government or a State Government or jointly by one or more Governments, as the case may be; and (b) being an undertaking or company or institution or a body other than those owned or controlled by the State Government or the Central Government, as the case may be.    |
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