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State of Assam - Section

Section 14 in The Assam Fire Service Act, 1985

14. Appeals.

- Any person aggrieved by an order of the licensing authority refusing, withdrawing or suspending any licence may file an appeal before the prescribed authority in prescribed manner within thirty days of such refusal, withdrawal or suspension : Provided that for the purpose of this section, the prescribed authority means the Director, in cases where the licensing authority is an officer subordinate to the Director and the State Government where the licensing authority is the Director or the Deputy Commissioner.