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 22] [Entire Act] State of Assam - Subsection Section 22(5) in Assam Employees PRANAM Act, 2017 (5)The Commission shall give notice of its decision, including any right of appeal, to the complainant and the designated or appellate authority.
