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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] Union of India - Subsection Section 4(3) in The Civil Defence Rules, 1968 (3)No person shall, except with permission granted by or on behalf of the Central Government or the State Government as the case may be, remove, alter, or tamper with any work done in pursuance of this rule.
