Section 2(f) in The West Bengal Fire Services Act, 1950
(f)"the fire brigade" means the fire brigade maintained by the State Government under section 3 [* * * * *] [Words, figure and letter 'and includes an Auxiliary Fire Brigade raised under Section 3A' first inserted by W.B. Act 21 of 1960, them omitted by W.B. Act 7 of 1996.]
