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

State of Bihar - Subsection

Section 2(z) in Bihar Fire Service Act, 2014

(z)"premises" means any land or any building or part of a building and includes the garden ground and out house, if any, appurtaning to building or part of a building, and any land or any building or part of a building appurtenant thereto which is used for storing explosives explosive substance and dangerously inflammable substance;