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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3) in U.P. State Commission for Backward Classes Act, 1996

(3)The Commission shall consist of a Chairman and four other Members nominated by the State Government from amongst persons of eminence, ability and integrity':Provided that four Members including the Chairman shall be from the Backward Classes.