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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Andhra Pradesh - Subsection

Section 37(10) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(10)Remarks :Signature of Officer-in-chargeForm - 3(See Rule 17)Seizure MemorandumToName: ..................... Date & TimeAddress: .................. Place of Panchanama..................... Case No.................... Name & Address of.................. Panchas