Legal Document View

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
[Cites 0, Cited by 0] [Section 338(5)] [Section 338] [Entire Act]

Union of India - Subsection

Section 338(5)(c) in Constitution of India, 1950

(c)[ to participate and advise on the planning process of socio-economic development of the Scheduled Castes [* * *] [Substituted by the Constitution (Sixty-fifth Amendment) Act, 1990, Section 2 (w.e.f. 12.3.1992). ][and to evaluate the progress of their development under the Union and any State; [Substituted by the Constitution (Sixty-fifth Amendment) Act, 1990, Section 2 (w.e.f. 12.3.1992). ]