Section 2 in The Constitution (Scheduled Castes) Order (Amendment) Act, 2002

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Section 2 in The Constitution (Scheduled Castes) Order (Amendment) Act, 2002

2. Amendment of the Constitution (Scheduled Castes) Order, 1950 .-

The Schedule to the Constitution (Scheduled Castes) Order, 1950 is hereby amended in the manner and to the extent specified hereunder, namely:-

(a)in PART XIII.- Orissa,-(i) omit entry 22;

(ii)omit entry 90;

(iii)after entry 93, insert-" 94. Mangali (in Koraput and Kalahandi districts);