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 0] [Section 18] [Entire Act] State of Assam - Subsection Section 18(4) in Assam Employees PRANAM Act, 2017 (4)The Chief Commissioner and the Commissioners shall be appointed by the State Government by notification from time to time, from among fee persons possessing the qualification and experience as mentioned in sub-sections (6) and (7) respectively.
