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

State of Kerala - Subsection

Section 2(w) in Kerala University of Health Sciences Act, 2010

(w)"Scheduled Castes" mean such castes, races or tribes* or parts of or groups within castes, races or tribes as are deemed to be Scheduled Castes, in relation to the State of Kerala under article 341 of the Constitution of India;