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] [Section 9] [Entire Act] State of Odisha - Subsection Section 9(2) in The Orissa Fire Service Act, 1993 (2)Any damage done on the occasion of fire by the members of fire service in the due discharge of their duties shall be deemed to be damaged by fire within the meaning of any policy of insurance against fire.
