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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(3) in THE CONSTITUTION (ONE HUNDRED AND FIVE AMENDMENT) ACT, 2021

(3)Notwithstanding anything contained in clauses (1) and (2), every State or Union territory may, by law, prepare and maintain, for its own purposes, a list of socially and educationally backward classes, entries in which may be different from the Central List.’.