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

State of Madhya Pradesh - Subsection

Section 3(2)(a) in The M.P. Rajya Anusuchit Janjati Ayog Adhiniyam, 1995

(a)Three non official members who have special knowledge in the matters relating to Scheduled Tribes of whom one shall be the Chairperson to be appointed by' the State Government: