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[Cites 0, Cited by 0] [Section 231(7)] [Section 231] [Entire Act]

Union of India - Subsection

Section 231(7)(c) in The Cantonments Act, 2006

(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work, and the charges made, by a licensed plumber.