Section 21(3)(b) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

[Cites 0, Cited by 0] [Section 21(3)] [Section 21] [Entire Act]

(b)for 'D' Class Municipal Councils, Nagar Panchayats, Industrial Townships and planning authorities,-

(i)Chief Fire Superintendent or Fire Superintendent,

(ii)Assistant Chief Fire Superintendent or Assistant Fire Superintendent,

(iii)Station Officer,

(iv)Assistant Station Officer,

(v)Sub-Officer,

(vi)any other Fire Officer and Fire Personnel with such designations as the State Government may, by order, direct from time to time.

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