Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 11] [Entire Act] Union of India - Subsection Section 11(2) in The National Commission For Backward Classes Act, 1993 (2)The Central Government shall, while undertaking any revision referred to in sub-section (1), consult the Commission.
