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[Cites 0, Cited by 0] [Section 24(3)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3)(i) in The Prohibition Of Employment As Manual Scavengers And Their Rehabilitation Act, 2013

(i)Sub-Divisional level officers of Department and agencies who in the opinion of the Sub-Divisional Magistrate, subject to any general orders of the State Government or the District Magistrate, have a significant role to play in the implementation of this Act—member, ex officio.