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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(2) in The Bihar Fire Service Act, 1948

(2)Such certificate shall remain in force only so long as the person holding it is a member of the Bihar Fire Service and, on such person ceasing to be a member of such service, the certificate shall- cease to have effect and shall be forthwith surrendered to an officer empowered to receive the same.