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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(1)(a) in Assam Employees PRANAM Act, 2017

(a)give it in writing to that effect to the Designated Authority, Appellate Authority or the Commission, as the case may be, clearly stating the reasons and changed circumstances for which he/she has proposed for withdrawal of the application or appeal or rescind the orders of apportionment, as the case maybe.