Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(2)(e) in The Assam Fire Service Act, 1985

(e)the circumstances in which and the conditions (including the levy of fee) subject to which members of the Force may be despatched to carry on fire fighting operations in neighbouring areas;