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

State of Manipur - Subsection

Section 8(d) in Manipur State Commission For The Scheduled Tribes Act, 2014

(d)to make recommendations as to the measures that should be taken up by the State for the effective implementation of safeguards and other mires for the protection, welfare and socio- economic development of the Scheduled Tribes and to make report to the State Government annually and at such other time as the Commission may deem fit;