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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(2)(b) in State Commission for Scheduled Castes Act, 2018

(b)the vice Chairman, who has special knowledge in matter relating to the Scheduled Castes of Jharkhand, shall be nominated by the State Government;