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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Andhra Pradesh - Subsection

Section 36(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(1)The Director General of Fire Services may grant compensation to persons, who, while rendering effective service to the Fire Service in the discharge of their duties, met with accident to the extent fixed by the Government from time to time for injury and compensation to their dependants in the event of their death.