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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(2) in Rajasthan State Commission for Backward Classes Act, 2017

(2)The recommendations of the Commission under sub-section (1) shall ordinarily be binding but the State Government may, for the reasons to be recorded in writing, reject the recommendations or refer them back to the Commission to carry out further study to support its recommendations.