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[Cites 0, Cited by 1] [Section 17(1)] [Section 17] [Entire Act]

State of Punjab - Subsection

Section 17(1)(b) in The Punjab Right to Service Act, 2011

(b)take suo moto notice of failure to deliver service in accordance with this Act and refer such cases for decision to the First Appellate Authority or the Second Appellate Authority or pass such order itself as may be appropriate;