Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Assam - Subsection Section 23(2) in The Assam Fire Service Act, 1985 (2)The fire tax shall be levied in the form of a surcharge on the property tax at such rate not exceeding ten per cent of such property tax as the State Government may, by notification in the official Gazette, determine.
