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 23] [Entire Act] State of Assam - Subsection Section 23(1) in The Assam Gratuity Act, 1992 (1)The Government may, by notification in the Official Gazette, appoint such employee of the Board, as the Government thinks fit, to be the Inspectors for the purposes of this Act and the Scheme and may define their jurisdiction.
