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State of Andhra Pradesh - Section

Section 27 in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

27. Steps to be taken in the event of non-compliance of notice:

- The Authorized Officer or any other member of service empowered in this behalf, in the event of non-compliance of any notice issued under Rule 26 may take such steps as may be necessary for the compliance of such notice.