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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jharkhand - Subsection

Section 12(8) in Jharkhand State Commission for the Scheduled Tribes Act, 2019

(8)The State Government may, after perusal of the report of the auditor give such directions, as it thinks fit to the Commission and the Commission shall comply with such directions.Chapter-V Miscellaneous