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 2] [Entire Act] State of Odisha - Subsection Section 2(f) in The Orissa Children's and Women's Welfare Service Rules, 1989 (f)"Scheduled Castes" and "Scheduled Tribes" shall have same meaning as respectively assigned to them under Articles 341 and 342 of the Constitution of India;
