Section 21(3)(a) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

(a)for Municipal Corporations of 'A', 'B' and 'C' Classes,-

(i)Chief Fire Officer,

(ii)Deputy Chief Fire Officer,

(iii)Divisional Fire Officer,

(iv)Assistant Divisional Fire Officer,

(v)Station Officer,

(vi)Assistant Station Officer,

(vii)Sub-Officer,

(viii)any other Fire Officer and Fire Personnel with such designations as the State Government may, by order, direct from time to time.

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