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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(x) in The Bihar Apartment Ownership Act, 2006

(x)"Service charges" means expenses incurred on salary of guard and sweeper, and energy charges for Common area lighting and pumping of water and operation of lift, cost of Diesel/Mobile etc. for running the generator, and Annual Maintenance Charges (AMC) for lift, intercom and generator etc. payable monthly.