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

State of West Bengal - Subsection

Section 2(l) in The West Bengal Fire Services Act, 1950

(l)[ "premises" means a land or building or hut or part of a land or building or hut, and includes - [[Clauses (l) to (ld) substituted for former clause (l) by W.B. Act 7 of 1996. Former clause (l) was as under :-