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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(3) in The Punjab State Commission for Scheduled Castes Act, 2004

(3)Such officer or agency or the person shall investigate into the matter as directed by the Commission and submit a report thereon (hereinafter in this section referred to as "the investigation report") to the Commission within such period, as may be specified by the Commission in this behalf.