Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Jharkhand - Subsection Section 12(7) in State Commission for Scheduled Castes Act, 2018 (7)The State Government shall cause the report to be laid, as soon as may be after it is received, before the House of the State Legislative Assembly.
