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

State of Andhra Pradesh - Subsection

Section 2(i) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(i)'Officer-in-charge of the fire station' means a member of the Andhra Pradesh Fire Service not below the rank of Station Fire Officer and also shall include the Leading Fireman in cases where the Station Fire Officer is absent;