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

State of Punjab - Subsection

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

(a)to investigate and monitor all matters to the safeguards provided for the Scheduled Castes under the Constitution of India or under any other law for the time being in force or under any order of the Government and to evaluate, the working of such safeguards;