Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Arunachal Pradesh - Subsection Section 21(2) in Arunachal Pradesh Fire and Emergency Services Act, 1991 (2)All claims under sub-section (1) shall be preferred to the District Magistrate within 30 days from the date when the damage was caused.
