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] [Entire Act] Union of India - Section Section 95 in The Constitution (Scheduled Castes) Order (Amendment) Act, 2002 95. Mirgan (in Navrangpur district)."; (b)in PART XIV.- Punjab,-(i)for entry 9, substitute-" 9. Chamar, Jatia Chamar, Rehgar, Raigar, Ramdasi, Ravidasi, Ramdasia, Ramdasia Sikh, Ravidasia, Ravidasia Sikh.";(ii)after entry 37, insert-" 38. Mochi.";(c)in PART XIX.- West Bengal,-(i) for entry 22, substitute-" 22. Hari, Mehtar, Mehtor, Bhangi, Balmiki.";(ii)after entry 59, insert-" 60. Chain (in Malda, Murshidabad, Nadia and Dakshin Dinajpur districts).
