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

State of Odisha - Subsection

Section 2(f) in The Orissa Industries Service Rules, 1985

(f)"Scheduled Castes and Scheduled Tribes" means such castes and tribes as may be specified by the President of India from time to time under Arts, 341 and 342 of the Constitution of India respectively;