Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] State of Andhra Pradesh - Subsection Section 13(4) in The Andhra Pradesh Fire Service Act, 1999 (4)Any person violating the conditions of a no objection certificate shall be liable to be proceeded against under the provisions of this Act.Chapter-III Preventive Measures
