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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2)(k) in The Punjab State Commission for Scheduled Castes Act, 2004

(k)to conduct public interest litigation on behalf of groups of Scheduled Castes in general, and in special, in an individual case of a Scheduled Caste, who suffer or have suffered from injustice or discrimination or to intervene in any proceeding pending before a court relating to such matters with the permission of the court and provide legal aid and rehabilitation in deserving cases;