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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(2) in Maharashtra Fire Prevention and Life Safety Measures Act, 2006

(2)Any person intending to have or renew such licence shall apply to the Chief Fire Officer in the prescribed form and in the prescribed manner. Such application shall bear a court-fee stamp of five rupees and shall accompanied by the prescribed fee.