Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 30(6)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(6)(k) in Punjab Urban Planning and Development Building Rules, 2018

(k)Access to basements through ramps shall be permitted subject to provision of condition (e). The requirements for the ramps shall be in accordance with sub rule (17) of Rule 31 and the National Building Code of India, 2016, as amended from time to time;