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

State of Karnataka - Subsection

Section 2(h) in The Karnataka Scheduled Castes Sub-Plan And Tribal Sub-Plan (Planning, Allocation And Utilization Of Financial Resources) Act, 2013

(h)"Scheduled Castes and Scheduled Tribes" shall have the meaning assigned respectively under clauses (24) and (25) of Article 366 of the Constitution of India;