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State of Assam - Section

Section 22 in The Assam Fire Service Act, 1985

22. Expenditure on the Force.

- The entire expenditure in connection with the Force shall be met out of the Consolidated Fund of the State of Assam; provided that the State Government may recover from any local authority of any area in which this Act is in force, such contribution towards the cost of the portion of the Force maintained in that area as the State Government may direct from time to time.