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 2] [Entire Act] State of Assam - Subsection Section 2(b) in Assam Employees PRANAM Act, 2017 (b)"Apportioned Salary" means the amount of the salary of the employee, granted by designated authority or appellate authority, that he/she should part with the dependent parents/divyang siblings;
