Section 1(3)(a) in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993

[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

(a)Sections 2, 3, 4, 5, 6 and 8 shall be deemed to have come into force on the 16th day of November 1992.

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