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

State of Uttarakhand - Subsection

Section 2(n) in Uttarakhand Fire and Emergency Service, Fire Prevention and Fire Safety Act, 2016

(n)"Nominated authority" means nominated authority by the Government [not below the rank of fire station officer] [As corrected by Corrigendum Notification No. 92/XXXVI(3)/2017/61(1)/2016, dated 31.3.2017];