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

State of Assam - Subsection

Section 12(2) in Assam Scheduled Castes and Scheduled Tribes (Reservation of Vacancies in Services and Posts) Act, 1978

(2)Any Officer authorised by the State Government in that behalf may inspect any records or document which are maintained in relation to appointments made by such appointing authority.