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

State of Odisha - Subsection

Section 2(f) in The Orissa Statistics and Economics Service Rules, 1979

(f)"Scheduled Castes and Scheduled Tribes" means such Castes and Tribes as may be so specified by the President under Articles 341 and 342 of the Constitution of India, respectively;