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State of Assam - Section

Section 7 in Assam Employees PRANAM Act, 2017

7. Time Period for disposal of application.

- Upon receipt of such application from the dependent parents/divyang sibling, the Designated Authority shall decide the eligibility of such claim and dispose of fee application within a period of not more than ninety days from the date of receipt of such application, after giving the applicant and the employee concerned a reasonable opportunity of being heard.