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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1)(iii) in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996

(iii)On references, requisitions, directions or proposals being received from the State and Central Governments, the competent authorities or the screening committee or the scrutiny committee.