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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Manipur - Subsection

Section 2(b) in Manipur Public Servants' Personal Liability Act, 2006

(b)"Competent authority" means the authority competent to approve and make payment on account of appointment, engagement, grant-In-aid, compensation, or other benefits and entitlement as per rule 5 and existing Instructions of the Government;