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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Assam - Subsection

Section 1(3) in The Assam Fire Service Act, 1985

(3)It shall come into force in such area and on such date as the State Government may, by notification from time to time in the official Gazette, appoint and the State Government may, by like notification, withdraw the operation of the provisions of this Act from any such area.