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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Uttarakhand - Subsection

Section 17(3)(b) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016

(b)the conditions imposed, if any by the local authority at the time of the sanction of the plan of the said building or premises; and