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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Bihar - Subsection

Section 38(4) in Bihar Fire Service Act, 2014

(4)A fire officer who undergoes training as provided in sub-section (3), shall indemnify the Government to reimburse all such expenses and costs, including the pay and allowances as may be paid to him during the course of training, if he does not serve the Fire Service for a stipulated tenure binding on him in this behalf.