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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Andhra Pradesh - Subsection

Section 47(2)(e) in The Andhra Pradesh Fire Service Act, 1999

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