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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1) in The Central Government General Pool Residential Accommodation Rules, 2017

(1)The reservation in allotment of accommodation to Scheduled Castes and Scheduled Tribe employees shall be five per cent in Type I and II accommodation and ten per cent in Type III and IV accommodation.