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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Assam - Subsection

Section 10(1) in Assam Women (Reservation of Vacancies in Services and Posts) Act, 2005

(1)The appointing authority shall maintain such records as may be prescribed by rules made in this behalf and shall furnish to the State Government in the prescribed manner annually a report of appointments made by it in the previous financial year.