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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Uttar Pradesh - Subsection

Section 15(1)(b) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010

(b)shall, if required so to do by the bye-laws or by a majority of the apartment owners, Obtain insurance for the property against loss or damage by fire or other hazards under such terms and for such amounts as requested or required.