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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(4) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(4)No person shall tamper with, alter, remove or cause any injury or damage to any fire prevention and life safety equipment installed in any such building or part thereof or instigate any other person to do so.