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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(3) in The Assam Fire Service Act, 1985

(3)All rules made under this section shall be laid for a total period of not less than fourteen days before the State Legislature as soon as possible after they are made and shall be subjected to such modifications as the State Legislative Assembly may make during the session in which they are so laid or the session immediately following.