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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(2)(d) in The Assam Fire Service Act, 1985

(d)at the commencement of the proceedings before the arbitrator, the State Government and the local authority shall state what in their respective opinion is a fair amount of compensation;