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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(1) in The Assam Fire Service Act, 1985

(1)In any suit of criminal proceeding against any member of the Assam Fire Service Force for any act done by him in pursuance of order of a competent authority, it shall be lawful for him to plead that such act was done by him under the authority of such order.