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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1)(a) in Assam Employees PRANAM Act, 2017

(a)who has been unable to submit an application or appeal before Designated Authority or the Appellate Authority, as the case may be, either by reason that there is no such officer for the time being either appointed or functioning under this Act, or because the Designated Authority or the Appellate Authority, as the case may be, has refused to accept his or her application or appeal under this Act;