Section 9(1)(vi) in The Orissa Fire Service Act, 1993

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State of Odisha - Subsection

Section 9(1)(vi) in The Orissa Fire Service Act, 1993

(vi)exercise the same powers for dispersing any assembly of persons likely to obstruct the fire-fighting operation, as if he were an officer-in-charge of a Police Station and as if such an assembly were an unlawful assembly and shall be entitled to the same immunities and protection as such an officer, in respect of the exercise of such powers; and

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State of Odisha - Subsection

Section 9(1)(vi) in The Orissa Fire Service Act, 1993