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[Cites 0, Cited by 1] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(2)Any damage done to any premises or property, on the occasion of fire, by members of the service in the due discharge of their duties shall be deemed to be damage by fire within the meaning of any policy of insurance against fire.