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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Assam - Subsection

Section 31(1) in The Assam Fire Service Act, 1985

(1)Any person who violates any of the provisions under Sections 13, 17, 18, 19 and 20 of this Act, shall be punishable, on conviction before a Magistrate, with imprisonment which may extend to two years or with fine which may extend to five thousand or with both.