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

State of Punjab - Subsection

Section 2(f) in The Punjab Scheduled Castes and Backward Classes (Reservation in Services) Act, 2006

(f)"Scheduled Castes" means Scheduled Castes, notified by the President of India under Article 341 of the Constitution of India by the Constitution (Scheduled Castes) Order, 1950, as amended from time to time;