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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Uttar Pradesh - Subsection

Section 74(2) in The Greater Noida Industrial Development Area Building Regulations, 1992

(2)Revolving doors. - (a) Revolving doors shall not be used as required exit, except in residential, business and mercantile buildings but shall not constitute more than half the total required door width.
(b)When revolving doors are considered as required exit way-
(i)Each revolving door shall be credited one-half a unit exit width.
(ii)Any stairway served by a revolving door shall discharge through a lobby or foyer.