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State of Assam - Section

Section 46 in The Assam Fire Service Act, 1985

46. Operation of other law not barred.

- Nothing in this Act shall be deemed to prevent any person from being prosecuted under any other law for any act or omission which constitutes an offence under this Act:Provided that no such prosecution, civil or criminal, shall be instituted except with the previous sanction of the State Government or of the authority prescribed in this behalf by the State Government if the act is done or purported be done in the discharge of this official duty.