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State of Assam - Section

Section 14 in Assam Employees PRANAM Act, 2017

14. Appellate Authority to have quasi-judicial power.

- The Appellate Authority shall hear fee appeal preferred under section 13, by giving reasonable opportunity of being heard to both the parties and pass such order as may be deemed necessary. While passing an order under this section, the Appellate Authority shall exercise quasi-judicial powers.