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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

State of Assam - Subsection

Section 96(2)(ii) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(ii)Quality Inspection Programme to be carried on the site shall be worked out by QAR/ QAAR in consultation with the owner, builder, CER/ CMAR.