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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(2)The Designated Officer, on receipt of the application under subsection (1) shall, within the stipulated time either directly or through an officer duly authorized by him provide such service or reject the application and in case of rejection of the application, shall record the reasons in writing and intimate the same to the applicant.