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

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State of Uttar Pradesh - Subsection

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

(b)to investigate and monitor all matters relating to the safeguards provided for the Backward Classes under any law for the time being in force or under any order of the State Government and to evaluate the working of such safeguards;

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State of Uttar Pradesh - Subsection

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