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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(6) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(6)"Licensed Agency" means a person or an association of persons licensed by the Director, or within the area under his jurisdiction, the Chief Fire Officer or the nominated officer, for undertaking or executing fire prevention and life safety measures or performing such other related activities required to be carried out under this Act, within the area of the local authority or a planning authority;