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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(4) in The Punjab Transparency and Accountability in Delivery of Public Service Act, 2018

(4)The public authority while reviewing the list under sub-section (3), by notification, omit or add any public service in such list:Provided that any omission in the list shall be subject to the approval of the Government.