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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(b) in Greater Noida Industrial Development Area Building (Third Amendment) Regulations, 2016 (b)Minimum four kiosks of 4 sq. m. carpet area and two shops of 10 sq. m. carpet area shall be provided mandatorily.
