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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1) in The Orissa Fire Service Act, 1993

(1)The State Government may, by Notification, require the owners or occupiers of premises in any area in which this Act is in force or of any class of premises used in any such area for purpose which, in its opinion, are likely to cause risk of fire, to take such precautions as may be specified in the Notification.