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

State of Chattisgarh - Subsection

Section 2(xxvii) in The Chhattisgarh High Court Establishment (Appointment and Conditions of Service) Rules, 2003

(xxvii)"Scheduled Castes/Scheduled Tribes" shall have the same meaning as given to these expressions by Articles 341 and 342 of the Constitution respectively;