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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttarakhand - Subsection

Section 10(4) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016

(4)The person liable for appointing the Fire Safety Officer is deemed not taking any action within three months after awarded punishment under sub-section (2) shall be liable to double money charges as determined by the Chief Fire Officer.