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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(5) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(5)The officers included in any fire service constituted under this section shall be the servants of the State Government; but they shall draw their salaries and allowances directly from the municipal fund or the fund of the planning authority.