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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Bihar - Subsection

Section 18(2)(c) in Bihar State Minorities Commission Act, 1991

(c)any other matter, which is to be or may be prescribed in pursuance of the provisions of the Act and that provision is in the opinion of Government necessary for the proper implementation of this Act.