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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(3)(c) in The Assam Economic and Statistical Service Rules, 1973

(c)If the Commission considers that it is necessary to make any change in the list received from the Government, it shall inform the Government of the changes proposed and after taking into account the comments, if any, the Government may approve the list with such modification, if any, as may, in its opinion be just and proper.