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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of West Bengal - Subsection

Section 3A(2) in The West Bengal Fire Services Act, 1950

(2)The fire brigade shall consist of such number of members and shall be otherwise constituted in such manner [and shall consist of such organisational set up] [Words inserted by W.B. Act 7 of 1996.] as the State Government may think fit.