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

State of Uttarakhand - Subsection

Section 3(za) in The Uttarakhand Unaided Private Professional Education Institution (Regulation of Admission and Fixation of Fee) (Amendment) Act, 2018

(za)"Scheduled Caste" means any caste specified as Scheduled Caste with respect to the State of Uttarakhand under Article 341 of the Constitution.