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[Cites 0, Cited by 0] [Section 175] [Entire Act]

State of Bihar - Subsection

Section 175(3) in The Bihar Municipal Act, 2007

(3)As soon as the work relating to any such hydrant is completed, the Chief Municipal Officer or the other agency, as the case may be, shall deposit a key thereof at the nearest place where a public fire engine is kept and in such other places as he may deem necessary.