Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 4 in Arunachal Pradesh Fire and Emergency Services Act, 1991

4. Appointment of Director of Fire Force.

- The Government may appoint a person to be the Director of the Arunachal Pradesh Fire Service Force who shall be an officer of the rank of Deputy Inspector General of Police of Arunachal Pradesh.