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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(i) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

(i)While advertising a vacancy in the newspapers or notifying a vacancy to the Employment Exchange it should be clearly indicated whether the vacancy or the number of posts, if the number of vacancies are more than one, is or are reserved for candidates belonging to Scheduled Castes/ Scheduled Tribes or any other specified group.