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[Cites 0, Cited by 0] [Section 338(5)] [Section 338] [Entire Act]

Union of India - Subsection

Section 338(5)(a) in Constitution of India, 1950

(a)to investigate and monitor all matters relating to the safeguards provided for the Scheduled Castes [* * *][under this Constitution or under any other law for the time being in force or under any order of the Government and to evaluate the working of such safeguards; [Substituted by the Constitution (Sixty-fifth Amendment) Act, 1990, Section 2 (w.e.f. 12.3.1992). ]