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[Cites 0, Cited by 1] [Section 22] [Entire Act]

State of Uttarakhand - Subsection

Section 22(4) in Uttarakhand Annual Transfer for Public Servants Act, 2017

(4)A representation may be given by transferred employee to remove any pithy/typing error existing in transfer order within three days after issuing of transfer order to one rank higher officer than transferring authority, who shall within one week after receiving opinion from transferring authority shall dispose the representation.