Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1) in The Orissa Fire Service Act, 1993

(1)On and from the appointed day, there shall be constituted and maintained, for the purpose of providing smooth and efficient fire-fighting service in the State, a fire force to be called the Orissa Fire Service, of which, the entire fire fighting personnel forming the existing Fire Service Branch of the Orissa Police shall be deemed to be the members.