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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(1) in Bihar Fire Service Act, 2014

(1)The nominated authority may enter any of the places specified in any notification issued under sub-section (1) of Section 25 for the purpose of determining whether preventive and safety measures against fire required to be taken on such place have been so taken.