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[Cites 0, Cited by 0] [Section 49(2)] [Section 49] [Entire Act]

State of Assam - Subsection

Section 49(2)(b) in The Assam Fire Service Act, 1985

(b)all notifications, orders issued, powers conferred, forms prescribed, local jurisdiction defined, punishment awarded, sentences passed under any Act which was in force before commencement of this Act, shall be deemed to have been issued, conferred, prescribed, passed or defined under the corresponding provisions of this Act.