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[Cites 0, Cited by 276] [Article 341] [Constitution]

Constitution Subarticle

Article 341(1) in Constitution of India

(1)The President may with respect to any State or Union territory, and where it is a State after consultation with the Governor thereof, by public notification,specify the castes, races or tribes or parts of or group within castes, races or tribes which shall for the purposes of this Constitution be deemed to be Scheduled Castes in relation to that State or Union territory, as the case may be.