Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Assam - Subsection Section 2(g) in The Assam Accounts Service Rules, 1963 (g)"Scheduled Castes" or "Scheduled Tribes" means Communities declared as such under Article 341 or 342 of the Constitution of India, as the case may be;
