Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in The Punjab State Commission for Scheduled Castes Act, 2004

(1)Any voluntary organisation for Scheduled Caste within the State, may seek registration with the Commission for the purposes of this Act. The Commission may, after satisfying itself in the manner as it may consider appropriate about the importance and rule of such organisation in the society including the name of such organisation in its register.