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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(2)(b) in Haryana Municipal Building Bye-laws 1982

(b)[ Every building that may be erected or re-erected on site shall, in addition to other restrictions, comply with the provisions made in the National Building Code of India 1983 (Part IV), with regard to fire safety.] [Added by Haryana Notification No. S.O.1/H.A. 24/1973/Sections 201, 202 and 214/2000. Dated 21.12.2000.]