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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(1) in State Commission for Scheduled Castes Act, 2018

(1)The State Government shall, as soon as may be after the commencement of the Act constitute a body to be called as the State Commission for the Scheduled Castes to exercise the powers and perform the functions assigned to it by or under this Act with its head quarter at Ranchi.