Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(c) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020 (c)“Civil Rights” means any right accruing to a person by reason of the abolition of untouchability by Article 17 of the Constitution of India;
