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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The U.P. Fire Prevention And Fire Safety Act, 2005

(1)The Chief Fire Officer shall in the event of non-compliance of any notice issued under Section 4 or Section 6, take such steps as may be necessary for the compliance of such notice.