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[Cites 0, Cited by 0] [Section 23A(2)] [Section 23A] [Entire Act]

State of West Bengal - Subsection

Section 23A(2)(b) in The West Bengal Fire Services Act, 1950

(b)unless permission of the Director [or the superior nominated authority] [Words inserted by W.B. Act 7 of 1996.] has been granted under sub-section (1) :