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State of Arunachal Pradesh - Section

Section 12 in Arunachal Pradesh Fire and Emergency Services Act, 1991

12. Expenditure on the force.

- The entire expenditure in connection with the Force shall be met out of the consolidated Fund of the state provided that the Government may recover from any local authority of any area such contribution towards the cost of the portion of the force maintained in that area as the Government may direct from time to time.