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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(4) in Rules Issued Under Sections 36 and 39 of the Chennai City Police Act, 1888

(4)The licensee shall maintain at his cost in or near the premises such number of fire engines and crew as may be prescribed on the recommendation of the Inspecting Fire Officer.