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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

State of Odisha - Subsection

Section 1A(b) in The Orissa Civil Services (Fixation of Upper Age-Limit) Rules, 1989

(b)'Scheduled Castes and Scheduled Tribes' means such castes and Tribes as notified by the President of India from time to time under Articles 341 and 342 of the Constitution of India respectively;