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[Cites 0, Cited by 0] [Section 10(26B)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(26B)(a) in The Income Tax Act, 1961

(a)"Scheduled Castes" and "Scheduled Tribes" shall have the meanings respectively assigned to them in clauses (24) and (25) of article 366 of the Constitution;