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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Manipur - Subsection

Section 3(2)(a) in Manipur State Commission For The Scheduled Tribes Act, 2014

(a)a Chairperson to be nominated by the State Government from amongst the Scheduled Tribes having special knowledge in matter relating tribal affairs.