Section 5(1)(v) in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

(v)any other authority in respect of which the State/ Legislature has power to make laws.

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