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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1) in The Karnataka Fire Force Act, 1964

(1)Every person shall, on appointment to the Force, receive a certificate in the prescribed form under the seal of the Director or an officer authorised in this behalf by the State Government; and thereupon such person shall have the powers, functions and privileges of a member of the Force under this Act.