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] [Entire Act] State of Assam - Section Section 9 in Assam Employees PRANAM Act, 2017 9. Designated Authority to be quasi-judicial Authority. - The designated authority, while hearing an application under section 7 shall exercise quasi-judicial powers.
