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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(5) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013

(5)If the duty is not performed within the period so fixed, the Director may appoint such other person to perform it, and may direct that the expenses of performing it, with a reasonable remuneration to the person appointed to perform it, shall be forthwith paid by the person or the authority, as the case may be.