Section 9(1)(f) in U.P. State Commission for Backward Classes Act, 1996

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State of Uttar Pradesh - Subsection

Section 9(1)(f) in U.P. State Commission for Backward Classes Act, 1996

(f)to make in such reports recommendations, as to the measures that should be taken by the State Government for the effective implementation of those safeguards and other measures for the protection, welfare and socio-economic development of the Backward Classes; and

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State of Uttar Pradesh - Subsection

Section 9(1)(f) in U.P. State Commission for Backward Classes Act, 1996