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(d) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006 (d)'Authorised Officer' means any officer not below the rank of Station Fire Officer as specified by the Director General of Fire Services;
