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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(3)(i) in Vijayawada Municipal Corporation Act 1981

(i)the expression ‘Scheduled Castes’ and ‘Scheduled Tribes’ shall have the same meanings respectively assigned to them in clause (24) and clause (25) of Article 366 o the Constitution of India.