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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(1)(e) in The Maharashtra State Minorities Commission Act, 2004

(e)to make a factual assessment of the representation of minorities in the services of the Government, Government undertakings, Quasi-Government bodies, Municipal Corporations, Municipal Councils, Zilla Parishads, Panchayat Samitis and Village Panchayats and in case, the representation is inadequate, to suggest ways and means to achieve the desired level;