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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Bihar - Subsection

Section 28(e) in Bihar Fire Service Act, 2014

(e)exercise the same powers for dispersing an assembly of persons likely to obstruct the fire fighting operations as it were an officer-in- charge of a police station and as if such an assembly were an unlawful assembly and shall be entitled to the same immunities and protection as such officer, in respect of the exercise of such powers;