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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Energy Conservation Building Code Rules, 2018

(e)"bye-laws" means the building bye-laws framed by a State Government or any authority under its control to regulate the building activities in its areas falling in the jurisdiction of-