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

State of Punjab - Subsection

Section 5(1)(b) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(b)which can be delivered electronically but the public authority, notifies not to deliver such services electronically for the reasons to be specified in such notification: