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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(8) in Chhattisgarh Right of Youth to Skill Development Act, 2013

(8)Five members representing Panchayati Raj Institutions in the district, to be nominated by the Chairperson of the District Planning Committee, one of whom shall be from the Scheduled Castes, one from the Scheduled Tribes and one from the Other Backward Classes;