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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2)(b) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(b)advise for redressal of the public grievances with regard to the non-availability of public service in electronic mode and/or any deficiency in electronic service delivery;