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

Union of India - Subsection

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

(f)[ to discharge such other functions in relation to the protection, welfare and development and advancement of the Scheduled Castes [* * *] [Substituted by the Constitution (Sixty-fifth Amendment) Act, 1990, Section 2 (w.e.f. 12.3.1992). ][as the President may, subject to the provisions of any law made by Parliament, by the rule specify. [Substituted by the Constitution (Sixty-fifth Amendment) Act, 1990, Section 2 (w.e.f. 12.3.1992). ]