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

State of Odisha - Subsection

Section 3(e) in The Orissa Service of Engineers' Rules, 1941

(e)"Scheduled Castes" and "Scheduled Tribes" mean such Castes and such Tribes as are or may be so specified by the President under Articles 341 and 342 of the Constitution of India respectively;