Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(b) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006 (b)'Accident' means Fire Accident, Road/Rail accident or emergency call due to collapse of a building, earthquake or any other such emergency call;
