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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(6) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013

(6)Copies of the order passed by the Scrutiny Committee shall be sent to the Non-Applicant, if any, and to the Applicant by registered post immediately after passing such order. If the Applicant or any other person present in the office demands copy of the order, the same shall be supplied to the person on payment of appropriate fee.