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State of Bihar - Section

Section 3 in The Bihar Fire Service Act, 1948

3. Constitution of Bihar Fire Service.

- The entire fire-fighting personnel in the local areas to which this Act, applies for the time being shall, for the purposes of this Act, form members of one service to be styled "The Bihar Fire Service" which shall consist of a [State] [Substituted by A.L.O.] Fire Officer and such number of officers and men, and shall be constituted in such manner, as may be prescribed from time to time.