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State of Uttar Pradesh - Section

Section 22 in The United Provinces Fire Service Act, 1944

22. Employment of Fire Service on other duties. -

It shall be lawful for any Magistrate of the first class, or any police officer not below the rank of Deputy Superintendent of Police, to employ the U.P. Fire Service upon any rescue, salvage or other work for which its training, appliances or equipment render it suitable.