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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(e) in The Rules for Grant of Scholarships for Prosecution of Higher Studies to Government Employees Belonging to the Scheduled Castes and Scheduled Tribes, 1962

(e)"Scheduled Castes/Scheduled Tribes" shall have the same meanings as assigned to them by clauses (24) and (25) respectively of the Constitution of India: