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

State of Assam - Subsection

Section 2(d) in The Assam Administrative and Pension Tribunal Act, 1977

(d)'competent authority' means any officer or other authority having power to pass any order whether original, appellate or revisional, under any service rule, executive instruction or order, general or special, of the State Government in respect of any conditions of services of civil servant;