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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(f) in Assam Employees PRANAM Act, 2017

(f)"Designated Authority" means an officer or functionary of the State Government or the Organisation, as fee case may be, or such officer or functionary, not below the level of Drawing and Disbursing Authority, as may from time to time be notified under section 6 as such by an order by the State Government or by an Organisation for the purposes;