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 0] [Entire Act] State of Himachal Pradesh - Section Section 19 in The Himachal Pradesh and Bilaspur (New State) Act, 1954 19. Amendment of the Constitution (Scheduled Castes) (Part C States) Order, 1951.- The Constitution (Scheduled Castes) (Part C States) Order 1951, shall be amended as shown in the Second Schedule.
