Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Assam - Subsection Section 5(2) in Assam Employees PRANAM Act, 2017 (2)Such application of the dependent pareaXs/divyang sibling should clearly state fee personal monthly income from all sources of the parents and the nature of support, financial and otherwise, which has been presently given to them by the employee.
