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 Madhya Pradesh - Subsection Section 2(g) in Rajmata Vajaya Raje Scindia Krishi Vlshwavidyalaya Adhniyam, 2009 (g)"Scheduled Castes" means the Scheduled Castes specified in relation to this State under Article 341 of the Constitution;
