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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 7(1) in Arunachal Pradesh Fire and Emergency Services Act, 1991

(1)Every person shall, on appointment to the force, receive a certificate in the prescribed form under seal of the Director or an officer authorised in this behalf by the Government and thereupon such person shall have the powers, functions and privileges of a member of the Force under this Act.