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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5)(c) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(c)Make 4 copies of Provisional No-Objection Certificate drawings, clearly showing, the as-Built and corrections, if any. These must be certified by competent architect and engineer.