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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Haryana - Subsection

Section 18(1) in Haryana Fire Service Act, 2009

(1)The competent authority shall, after due verification, grant the license on such terms and conditions, as it may think fit and necessary, or for reasons to be recorded in writing, reject the application for the license being not in conformity with the provisions of this Act.