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

State of Punjab - Subsection

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

(c)to make recommendations as to the measures that should be taken by the State Government for the effective implementations of the safeguards and other measures for the protection, welfare and socio-economic development of the Scheduled Castes.