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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of West Bengal - Subsection

Section 13(2)(i) in The West Bengal Scheduled Castes And Scheduled Tribes (Reservation of Vacancies in Services And Posts) Act, 1976

(i)[A roster of one hundred vacancies] [Words Substituted for the words 'A roster of fifty vacancies' by W.B. Act 24 of 2000.] will be necessary to give effect to the reservation of vacancies for the Scheduled Castes and the Scheduled Tribes [for direct recruitment] [Words inserted by W.B. Act 24 of 2000. ]. The roster given below shall be adopted for the purpose by each establishment.