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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1) in The Andhra Pradesh Fire Service Act, 1999

(1)Every person shall, on appointment to the service receive a certificate in the prescribed form under the seal of the Director-General or an Officer authorised in this behalf by the Government; and thereupon such person shall have the powers, functions and privileges as are entrusted under this Act, or the rules made thereunder.