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

Union of India - Section

Section 2 in The Scheduled Castes And Scheduled Tribes Orders (Amendment) Act, 1956

2. Definitions. In this Act,--

(a)" article" means an article of the Constitution;
(b)" census authority" means the Deputy Registrar General, India;
(c)" last census" means the census held in 1951 ;
(d)" prescribed" means prescribed by rules made under this Act.