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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab State Commission for Scheduled Castes Act, 2004

(2)The Commission shall have the power to appoint one or more person as it may consider appropriate, on the committee, or committees, as the case may members of the Commission, shall have the right to attend the meetings of the committee and take part in its proceedings, but shall not have the right to vote.