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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Uttarakhand - Subsection

Section 3(2)(a) in Uttarakhand Public Services (Reservation for Economically Weaker Sections) Act, 2019

(a)In public services and posts, the reservation in favour of economically weaker sections shall be given to such permanent residents of the State of Uttarakhand, which are not included in the existing reservations schemes for Scheduled Castes, Scheduled Tribes and Socially and Educationally Backward Classes.