Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 16 in The Assam Fire Service Rules, 1989 16. Sanction of prosecution. - No court shall proceed to the trial of an offence under these rules except on the complaint of or upon information received from the Director of Fire Service, Assam or the nominated authority.
