Section 3(2)(b) in The Punjab State Commission for Scheduled Castes Act, 2004

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State of Punjab - Subsection

Section 3(2)(b) in The Punjab State Commission for Scheduled Castes Act, 2004

(b)not more than three non-official members from amongst the members of the Scheduled Castes, who may be appointed by the Government from amongst the persons of liability, integrity and standing, who have served for the welfare and uplift of the Scheduled Castes :

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State of Punjab - Subsection

Section 3(2)(b) in The Punjab State Commission for Scheduled Castes Act, 2004