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 14] [Entire Act] Union of India - Section Section 23 in Bihar Reorganisation Act, 2000 23. Amendment of the Scheduled Castes Order. - On and from the appointed day, the Constitution (Scheduled Castes) Order. 1950, shall stand amended as directed in the Fifth Schedule.
