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

State of Manipur - Subsection

Section 7(3) in Manipur State Commission For The Scheduled Tribes Act, 2014

(3)All orders and decisions of the Commission shall be authenticated by the Member Secretary or arty other officer of the Commission chilly authorised by the Member Secretary in this behalf:Chapter-III Functions And Powers Of The Commission