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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

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

(p)"stipulated time limit" means the maximum time as specified by the Government to provide the public service by the Designated Officer or to decide the appeal by the Appellate Authority; and