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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(3) in State Commission for Scheduled Castes Act, 2018

(3)All orders and decisions of the Commission shall be authenticated by the Member Secretary or any other officer of the Commission duly authorised by the Member Secretary in this behalf.Chapter-III Functions and Powers of the Commission