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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(1) in The Assam Non-Government School and College Employees Centralised Provident Fund Scheme Act, 1969

(1)The State Government may, by notification in the official Gazette, appoint such Government officials as it thinks fit to be ex officio Inspectors for the purpose of the Scheme and may define their jurisdiction.