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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(3) in The Assam Fire Service Act, 1985

(3)Any holder of a licence who breaks any of conditions under which a licence is held in respect of any warehouse or workshop shall be punishable, on conviction before a Magistrate, with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.