Section 6(1) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018
(1)The stipulated time limit shall start from the date when the required application, complete in all respects, for a public service is submitted to the Designated Officer or to a person authorized to receive the application in such manner as may be prescribed. The receipt of each application shall be duly acknowledged by the Designated Officer or the person authorized to receive the application.
