Section 4(2)(i) in The Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and other Backward Classes) Act, 2001

[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

(i)State, in the case of State cadre posts, and

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