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State of Maharashtra - Section

Section 46 in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

46. Effect of other laws.

- Notwithstanding anything contained in any other law for the time being in force, when anything in relation to the fire prevention and life safety measures is required to be done or approved under this Act, any such thing shall not be deemed to have been lawfully done or approved by reason only of the fact that permission, approval or sanction required under such other law therefore has been obtained.