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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(1)(d) in The West Bengal Fire Services Act, 1950

(d)exercise the same powers for dispersing any assembly of persons likely to obstruct the operation of the fire brigade, as if he were an officer in charge of a police-station and as if such an assembly were an unlawful assembly and shall be entitled to the same immunities and protection as such an officer, in respect of the exercise of [such powers;] [Words substituted for the words 'such powers; and' by W.B. Act 7 of 1996.]