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

State of Andhra Pradesh - Subsection

Section 2(h) in Andhra Pradesh State Commission for Scheduled Castes and Scheduled Tribes Act, 2003

(h)"Schedule Castes and Scheduled Tribes" shall have the meanings assigned to them respectively under clause (24) and clause (25) of Art. 266 of the Constitution.