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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(g) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(g)'Jurisdiction' means the territorial jurisdiction of the Fire Station, Assistant Divisional Fire Officer or Divisional Fire Officer or Regional Fire Officer or Additional Director of Fire Services, as may be notified by the Government from time to time;