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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3) in The Greater Noida Industrial Development Area Building Regulations, 1992

(3)Such application shall not be considered until the person giving the application has paid the fees mentioned in regulation No. 14. The receipt of such payment, duly attested by a Gazetted Officer, shall be attached with the application.