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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5)(b) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(b)Provide updated information in the above form, which shall truly reflect the as-installed and as-built status at site and shall be signed by authorized technical persons.