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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(1) in State Commission for Scheduled Castes Act, 2018

(1)The State Government shall, after due appropriation made by the State Legislature by law in this behalf, pay to the Commission by way of grants such sums of moneys as the State Government may think fit, for being utilised for the purpose of this Act.