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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(h) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007

(h)"Scheduled Castes and Scheduled Tribes" shall have reference to the Scheduled Castes specified in the Constitution (Scheduled Castes) Order, 1950 and (Scheduled Tribes) Order, 1950, made under Article 341 and 342, respectively, of the Constitution of India and as amended from time to time.