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

State of West Bengal - Subsection

Section 2(f) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

(f)"the Constitution (Scheduled Castes) Order" means the Constitution (Scheduled Castes) Order, 1950, made by the President in exercise of the powers conferred by clause (1) of Article 341 of the Constitution;