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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(d) in The U.P. Fire Prevention And Fire Safety Rules, 2005

(d)The mark of seal applied to seal the premises shall remain in custody of the District Magistrate or any Executive Magistrate authorised by the District Magistrate by a general order or specific order; and