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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttarakhand - Subsection

Section 16(3) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016

(3)After the removal of the persons under sub-section (1) or sub-section (2), as the case may be the District Magistrate shall seal the building or premises.