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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 10(f) in Arunachal Pradesh Fire and Emergency Services Act, 1991

(f)generally take such measures as may appear to him to be necessary for extinguishing the fire or for the protection of life or property, and for this no member of the force working under his order or instruction will be civilly or criminally liable in any Court of law.