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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Sikkim - Subsection

Section 9(2) in Sikkim Fire Services Act, 1981

(2)The Director or the officer-in-charge of a fire station or the officer-in-charge of the members of the fire brigade on the spot may verbally nominate and depute one or more members of the fire brigade to act at a distance, and such member or members shall have for the time being the like powers as the Director or such officer himself possesses under this section.