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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(l) in The Gujarat Scheduled Castes Development Corporation Act, 1985

(l)"Scheduled Castes Organisation" means a firm registered under the Indian Partnership Act, 1932, or a society, wherein all or a majority of the partners or, as the case may be, all or a majority of members whereof belong to Scheduled Castes.