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 Andhra Pradesh - Subsection Section 2(f) in Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000 (f)"Scheduled Castes" shall have the meaning assigned to it in clause (24) of article 366 of the Constitution of India.
