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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(d) in The Bihar Fire Service Act, 1948

(d)"officer-in-charge of a fire station" means a member of the Bihar Fire Service above the rank of fireman in charge of a fire station and includes when such officer is absent from the station or is unable to perform his duties due to illness or any other cause, any member of the Bihar Fire Service above the rank of fireman present at the station who is next in rank to such officer;