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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(2)(a) in The Assam Fire Service Act, 1985

(a)any appeal, application, enquiry or investigation pending, shall be disposed of, continued, held or made, as the case may be, in accordance with the corresponding provisions of this Act;