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

State of Assam - Subsection

Section 31(6) in The Assam Fire Service Act, 1985

(6)Any person who wilfully obstructs or interferes with any member of the Force who is engaged in fire fighting operations, shall be punishable with imprisonment which may extend to three months or with fine which may extend to five hundred rupees or with both.