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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(6) in The Punjab State Commission for Scheduled Castes Act, 2004

(6)If, for any reason to be recorded in writing, the Commission deems it appropriate to cancel the name of any organisation form its register, it may do so, after giving such organisation a reasonable opportunity of being heard.