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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(f) in Andhra Pradesh (50 Percent Reservation to BCs, SCs, STs and Minorities in Works Contracts and Service Contracts given on nomination) Act, 2019

(f)"Scheduled Castes and Scheduled Tribes" shall have the meaning assigned to them respectively under Clause (24) and Clause (25) of Article 366 of the Constitution.