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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(iii) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

(iii)in the case of candidate belonging to Scheduled Caste or a Scheduled Tribe, in accordance with such orders as the Central Government may issue from time to time for appointment to services or post under it in favour of the Scheduled Castes and Scheduled Tribes;