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

State of Bihar - Subsection

Section 5(3) in The Bihar Fire Service Act, 1948

(3)during the period of suspension of any such member from office, his powers, functions and privileges under this Act shall remain in abeyance, but he shall continue, to be subject to the same responsibilities, discipline and penalties and to the same authorities as if he had not been suspended.