Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(39A) in The U.P. General Clauses Act, 1904 (39A)"Scheduled Castes", and "Scheduled Tribes" shall have the same meanings respectively as in the constitution;] [Substituted by U.P. Act No. 54 of 1975 (w.e.f. 21.10.1975).]
