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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Bihar - Subsection

Section 65(1) in Bihar Fire Service Act, 2014

(1)The Government may by notification in the Official Gazette direct that any power exercisable by it under this Act shall, subject to such conditions, if any, as may be specified in the notification be exercisable by any of the officers of the Government.