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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of West Bengal - Subsection

Section 12(3) in West Bengal Building (Regulation of Promotion of Construction and Transfer by Promoters), Act, 1993

(3)The insurance [shall cover risks for a period of not less than five years from the day of receipt of completion certificate from the authority who sanctioned the building plan.] [Substituted by Act 35 of 2002. w.e.f. 01.09.2003.]