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State of Uttar Pradesh - Section
Section 3 in The United Provinces Fire Service Act, 1944
3. Definition. -
In this Act, unless there is anything repugnant in the subject or context, -| "Inspector General of Police"Superintendent of Police" | shall have the meanings respectively assigned to them in the Police Act, 1861; |
| "Local Authority" | includes Municipal Board, Notified Area Committee, District Board, Town Area Committee, but does not include a Cantonment Board; |
| “Prescribed” | means prescribed by this Act, or the rules made thereunder, |
| “State Government” | means the Government of[Uttar Pradesh] [Substituted by the A.O. 1950, for 'the United Provinces'.] |