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

State of Chattisgarh - Subsection

Section 2(a) in Chhattisgarh Citizen Service (Electronic Governance) Rules, 2003

(a)'Appropriate Authority', with its grammatical variations and cognate expressions, in relation to any Notified Citizen Service, means authority charged with decision-making under any State law as respects any matter relating to that service;