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

State of Mizoram - Subsection

Section 2(i) in Mizoram (Finance and Accounts Service) Rules, 1991

(i)'Scheduled Castes' means such castes as are specified by the President of India under Article 341(1) of the Constitution of India as modified by law made by Parliament from time to time in so far as the specification relates to the State of Mizoram;