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

State of West Bengal - Subsection

Section 2(e) in The West Bengal Fire Services Act, 1950

(e)[ "Director" means the Director of Fire Services immediately below the rank of Additional Director-General, appointed as such by the State Government by notification;] [[Clause (e) substituted by W.B. Act 4 of 2000, which was earlier as under :-