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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(2) in The Andhra Pradesh Fire Service Act, 1999

(2)Notwithstanding anything in any other law for the time being in force, the Government may recover from any person or industry in any area such contribution towards the cost of the portion of the service maintained in that area as the Government may from time to time, direct.