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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes Act, 2003

(1)The Government may, by notification, constitute a body to be known as the Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes to exercise the powers conferred on, and to perform functions assigned to it under the Act.