Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Tripura - Subsection

Section 4A(39) in Tripura Panchayats Act, 1993

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