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

State of Madhya Pradesh - Subsection

Section 2(k) in The M.P. Samaj Ke Kamjor Vargon Ke Liye Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976

(k)"Scheduled Caste" means a member of any caste, race or tribe or part of or group within a caste, race or tribe, specified as Schedule Caste with respect to the State of Madhya Pradesh under Article 341 of the Constitution of India;