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[Cites 0, Cited by 0] [Section 308] [Entire Act]

State of Assam - Subsection

Section 308(2) in Gauhati Municipal Corporation Act, 1971

(2)With the approval of the Corporation and subject to the conditions and limitations prescribed by this Act, the Commissioner may make regulations for the granting of gratuities, rewards or certificates, to persons who have given notice of fires or who have rendered effective service to the fire brigade on the occasion of fire.