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[Cites 0, Cited by 0] [Section 338(5)] [Section 338] [Entire Act]

Union of India - Subsection

Section 338(5)(e) in Constitution of India, 1950

(e)to make in such reports recommendations as to the measures that should be taken by the Union or any State for the effective implementation of those safeguards and other measures for the protection, welfare and socio-economic development of the Scheduled Castes [* * *] ; and