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 Odisha - Section Section 6 in The Orissa Fire Service Act, 1993 6. Auxiliary fire force. - Whenever it appears to the State Government that it is necessary to augment the Fire Service, it may, subject to Rules, if any, raise an auxiliary force by enrolment of volunteers for such areas and on such terms and conditions as it may deem fit.
