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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9(1)(a) in U.P. State Commission for Backward Classes Act, 1996

(a)the Commission shall examine requests for inclusion of any Class of citizens as a Backward Class in the Schedule and hear complaints of wrong inclusion or non-inclusion of any Backward Class in the Schedule and tender such advice to the State Government as it deems appropriate;