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State of Bihar - Section

Section 17 in The Bihar Fire Service Act, 1948

17. Employment of members of Fire Service on other duties.

- It shall be lawful for any Magistrate of the first class, or any Police Officer not below the rank of Deputy Superintendent of Police, to employ the members of the Bihar Fire Service upon any rescue, salvage or other works for which it is suitable by reason of its training, appliances or equipment.