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[Cites 0, Cited by 0] [Section 11C] [Entire Act]

State of West Bengal - Subsection

Section 11C(2) in The West Bengal Fire Services Act, 1950

(2)The owner or occupier of a high-risk building, as the case may be, shall furnish to the Director or the nominated authority a 'Fire Safety Certificate' in the prescribed form issued by a licensed agency in the manner prescribed.