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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(1) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(1)The Government may, by notification, from time to time, specify-
(a)the public services to which this Act shall apply;
(b)the Designated Officer and the Appellate Authority for each public service;
(c)the time limit for delivery of every public service;
(d)fee for every service.