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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1) in The Jammu and Kashmir Fire Force Act, 1967

(1)The Director or any member of the force authorised by him in this behalf may enter any of the places specified in any notification sued under section 13 for the purpose of determining whether precautions against fire required to be taken on such place have been so taken.