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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(2)The Appellate Authority may, by an order, give such amount as compensation to the appellant out of the amount of penalty imposed under section 10, as may be specified by it, which shall not exceed the total amount of penalty so imposed.