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[Cites 0, Cited by 1] [Section 5] [Entire Act]

Bombay Presidency - Subsection

Section 5(1) in The Bombay Provincial Municipal Corporations Act, 1949

(1)"Scheduled castes" means such castes, races or tribes or parts of, or groups within such castes, races or tribes as are deemed to be Scheduled Castes in relation to the State of Gujarat under article 341 of the Constitution of India;