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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(5) in The Assam Fire Service Act, 1985

(5)Any person who wilfully obstructions or offers any resistance to or impedes or otherwise interferes with the Director or any officer exercising powers under Section 15, or any assistant accompanying the Director or such officer while exercising such powers, shall be punishable on conviction before a Magistrate, with imprisonment which may extend to six months or with fine which may extend to five hundred rupees or with both.