Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Tamilnadu - Section

Section 43 in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993

43. Kallar including Easanattu Kallar, Gandarvakottai Kallars Thanjavur, Nagai Quaid-e-Milleth and Pudukottai Districts),I Kootappal Kallars (except Pudukottai and Tiruchirapalli Districts, Piranmalai Kallars (except Pasumpon Muthuramalinga Thevar, Kamarajar, Ramanathapuram, Madurai, Dindigul-Anna, Pudukottai, Thanjavur and Nagai Quaid-e-Milleth Districts), Periyasooriyur Kallars (except Tiruchirapalli and Pudukottai Districts).