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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of West Bengal - Subsection

Section 40(1) in The West Bengal Fire Services Act, 1950

(1)The State Government may, by notification [* * * * *] [Words 'in the Official Gazette' omitted by W.B. Act 7 of 1996.] make rules for carrying out the purposes of this Act.