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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1) in The Punjab State Commission for Scheduled Castes Act, 2004

(1)The Commission may, for the purpose of conducting investigation under the Act, utilize the services of, -
(a)any officer or investigation agency of the State of Punjab or any other State or the Central Government with the concurrence of that Government; or
(b)any other person.