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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Gujarat - Subsection

Section 14(2) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013

(2)Any damage cause to any premises or property, due to fire, by members of the fire service in the discharge of their duties shall be deemed to be damage by fire within the meaning of any policy of insurance against fire.