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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(b) in The Karnataka Fire Force Act, 1964

(b)“Fire-fighting property” includes,—
(i)lands and buildings used as fire-stations,
(ii)fire engines, equipments, tools, implements and things whatsoever used for fire-fighting,
(iii)motor vehicles and other means of transport used in connection with fire-fighting, and
(iv)uniforms and badges of rank;