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

State of Tamilnadu - Subsection

Section 2(15) in The Chennai Corporation Officers Service Rules, 1975

(15)"Scheduled Castes" means the communities classified as such in the Tamil Nadu State and Subordinate Service Rules, as amended from time to time;Explanation. - No person who professes a religion different from Hinduism shall be deemed to be a member of Scheduled Castes;