Section 36(1)(e) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

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State of Maharashtra - Subsection

Section 36(1)(e) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(e)under section 8,-

(i)sub-section (2), failure to comply with the direction issued by the Director or the Chief Fire Officer, as the case may be,

(ii)sub-section (4), removing the seal of the building without written order made by the Director or the Chief Fire Officer;