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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(c) in Jharkhand State Commission for the Scheduled Tribes Act, 2019

(c)to watch the proper and timely implementation of programmes meant for welfare. of Scheduled Tribes and to suggest improvement in such programmes of the State Government or any other body or authority responsible for such programmes;