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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1) in The Karnataka Fire Force Act, 1964

(1)Whenever it appears to the State Government that it is necessary to augment the Force, it may raise an auxiliary force by enrolment of volunteers for such area and on such terms and conditions as it may deem fit.