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[Cites 0, Cited by 0] [Section 38(4)] [Section 38] [Entire Act]

State of Chattisgarh - Subsection

Section 38(4)(a) in Chhattisgarh Minor Mineral Rules, 1996

(a)Co-operative society/association of Scheduled Tribe/Scheduled Caste/Backward Classes Educated unemployed youths or individuals where more than 50 per cent of the members belong to the concerned category and the chairman of the society belongs to the concerned category and also where the executive committee have representation in the ratio of the members of the concerned category and hail from below poverty line unemployed youth belonging to Scheduled Tribe/Scheduled Caste/Backward Classes in that order;