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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tripura - Subsection

Section 16(3) in Tripura Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1991

(3)[ on the basis of inspection of records, the State Government may, if so required, issue directions/guidelines to the concerned authority for meeting the requirement of the provisions of the Act and these Rules.] [Inserted by the First Amendment Rule, 2000.]