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 1] [Entire Act] Constitution Article Section 27 in THE CONSTITUTION (SEVENTY-THIRD AMENDMENT) ACT, 1992 27. Welfare of the weaker sections, and in particular, of the Scheduled Castes and the Scheduled Tribes.
