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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Assam - Subsection

Section 2(d) in The Assam Backward Classes Commission Act, 1993

(d)"lists" means lists prepared by the Government from time to time for the purposes of making provision for the reservation of appointments or post in favour of backward classes of citizens which in the opinion of the Government are not adequately represented in the services under the Government and any local or other authority under the contract of the Government;