(26C)"socially and educationally backward classes" means such backward classes as are so deemed under article 342A for the purposes of this Constitution;[Editorial comment-The Constitution (One Hundred and Second Amendment) Act, 2018, was amended to include the words “socially and educationally backward classes” to define the backward classes deemed by the Central Government and States and Union Territories of India.Also Refer][In article 366 of the Constitution, for clause (26C), the following clause shall be substituted Constitution (One Hundred and Five Amendment) Act, 2021]
