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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(a) in U.P. State Commission for Backward Classes Act, 1996

(a)'Backward Classes' means such classes of citizens as are defined in Clause (b) of Section 2 of the Uttar Pradesh Public Services (Reservation for Scheduled Castes, Scheduled Tribes and other Backward Classes) Act, 1994 as amended from time to time;