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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of West Bengal - Subsection

Section 23A(2)(a) in The West Bengal Fire Services Act, 1950

(a)unless it conforms to the conditions referred to in sub-section (1) [and the fee referred to in sub-section (1) is paid]; [Words, figure and brackets inserted by W.B. Act 11 of 1988.] and