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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Madhya Pradesh - Subsection

Section 82(2)(c) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(c)If sufficient number of candidates belonging to the Scheduled Castes and Scheduled Tribes are not available for filling up all the vacancies reserved for them, the remaining vacancies shall be filled from amongst other candidates and an equivalent number of additional vacancies shall be reserved for candidates belonging to the Scheduled Castes and Scheduled Tribes for the next recruitment :