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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 24(1) in Arunachal Pradesh Fire and Emergency Services Act, 1991

(1)Director or any member of the force authorised by him in this behalf may enter any of the places specified in any notification issued under section 11 for the purpose of determining whether precautions against fire required to be taken on such place have been so taken.