Section 3(1)(q) in The Civil Defence Act, 1968

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Union of India - Subsection

Section 3(1)(q) in The Civil Defence Act, 1968

(q)precautionary measures, which the Government or any department thereof or any local authority, members of police force, fire brigade and members of any other service or authority employed primarily for purposes other than civil defence purposes should be required to take within their respective jurisdictions or with respect to any personnel employed by them:

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Union of India - Subsection

Section 3(1)(q) in The Civil Defence Act, 1968