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 Punjab - Subsection Section 2(g) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018 (g)"Designated Officer" means an officer or official notified as such under section 3 for providing public service to the eligible person;
