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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(2)(b) in The Assam Fire Service Act, 1985

(b)where no such agreement can be reached the State Government shall appoint as arbitrator a person which is, or has been or is qualified for appointment, as a Judge of a High Court;