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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(3)(b) in The U.P. Fire Prevention And Fire Safety Act, 2005

(b)the conditions imposed, if any, by the local authority at the time of the sanction of the plan of the said building or premises; and