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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(3) in The Assam Fire Service Act, 1985

(3)Any member of the Force who contravenes the provisions of this section shall, without prejudice to any to other action that may be taken against him, be punishable with imprisonment for a term which may extend to two years or with fine which may extend to two thousand rupees or with both.