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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(3) in Bihar State Minorities Commission Act, 1991

(3)On receipt of the annual report under sub-section (1) or a special report under sub-section (2), the Government shall lay a copy thereof, with an explanatory memorandum before each House of the State Legislature.