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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(3) in Assam Women (Reservation of Vacancies in Services and Posts) Act, 2005

(3)It shall be the duty of the Appointing Authority to produce such records or documents for inspection by the officer authorized under sub-section (2) and furnish such information or afford such assistance as may be necessary for him to carry out his functions under this Act.