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

State of Madhya Pradesh - Subsection

Section 2(c) in The M.P. (Rajya) Anusuchit Jati Ayog Adhiniyam, 1995

(c)"Scheduled Castes" means such castes, races or tribes or parts of, or groups within such castes, races or tribes specified as Scheduled Castes with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India.