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State of Andhra Pradesh - Section

Section 22 in The Andhra Pradesh Fire Service Act, 1999

22. Steps to be taken in the event of non-compliance of notice:

- The authorised officer or any other member of service empowered by him in this behalf may, in the event of non-compliance of any notice issued under Section 21, take such steps as may be necessary for the compliance of such notice.Chapter-IV Expenditure of maintenance of service