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] [Entire Act] State of Arunachal Pradesh - Section Section 3 in Arunachal Pradesh Fire and Emergency Services Act, 1991 3. Maintenance of Fire Force. - There shall be maintained by the Government a force to be called the Arunachal Pradesh Fire Service Force for the purpose of this Act.
