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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(4)(a) in Assam Employees PRANAM Act, 2017

(a)require the designated authority or appellate authority to take any such steps as may be necessary to secure compliance with the provisions of this Act and impose any of the penalties provided under this Act;