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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(mmmmm) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972

(mmmmm)[ "Scheduled Castes" and "Scheduled Tribes" shall carry the same meanings as assigned to them under clauses (24) and (25) respectively of Article 366 of the Constitution of India;] [Inserted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).]