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

State of Haryana - Subsection

Section 2(m) in Haryana Municipal Corporation Election Rules, 1994

(m)"Scheduled Castes" means such castes, races or tribes or parts of or groups within such castes, races or tribes as have been specified under Article 341 of the Constitution of India to be Scheduled Castes;