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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Bihar - Subsection

Section 53(a) in Bihar Fire Service Act, 2014

(a)the fire service functioning in Bihar before the commencement of this Act "the existing Bihar Fire Service" shall, on such commencement, be deemed to be the Fire Service constituted under this Act and every member of the existing Bihar Fire Service holding the office, shall be deemed to be appointed and to hold the office, under this Act;