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

State of Tamilnadu - Subsection

Section 2(20) in The Madurai City Municipal Corporation Service Rules, 1975

(20)Scheduled Castes. - "Scheduled Castes" means the communities classified as such in the General Rules for the Tamil Nadu State and Subordinate Services.Explanation. - No person who professes a religion different from Hinduism shall be deemed to be member of a Scheduled Caste;