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[Cites 0, Cited by 0] [Section 29(2)] [Section 29] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 29(2)(e) in Arunachal Pradesh Fire and Emergency Services Act, 1991

(e)the circumstances in which and the conditions (including the levy of fee) subject to which members of the force may be despatched to carry on fire fighting operations in neighbouring areas;