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State of Assam - Section

Section 12 in Assam Employees PRANAM Act, 2017

12. Right to appeal against orders of the Designated Authority.

- The employee or the dependent parents/divyang siblings as the case may be, aggrieved by the orders of the Designated Authority may prefer an appeal before the Appellate Authority against fee orders of the Designated Authority within one month from fee date of receipt of such order.