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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 2] [Entire Act] State of Assam - Subsection Section 2(b) in Assam Panchayat Employees (Provincialisation) Act, 1999 (b)"date of appointment" means in relation to any employee, the date on which he joined the service of Panchayats;
