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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2)(n) in The Punjab State Commission for Scheduled Castes Act, 2004

(n)to review, from time to time, the existing provisions of the Constitution of India and other laws affecting Scheduled Castes and recommended amendments thereto so as to suggest remedial legislative measures to meet any lacunae, inadequacies or shortcoming in such legislation; and