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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976

(2)The Commission shall have the power to require any person to furnish any information on such points or matters as, in the opinion of the Commission, may be useful for, or relevant to, any matter, under the consideration of the Commission.