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 19] [Entire Act] State of Andhra Pradesh - Subsection Section 19(8) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006 (8)A licence granted shall be caused to be produced on demand by the officials not below the rank of Station Fire Officer of Fire Service Department.
