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

State of Uttarakhand - Subsection

Section 2(xlv) in Uttarakhand Agricultural produce Marketing (Development and regulation) Act, 2011

(xlv)"Scheduled Caste" and "Scheduled Tribes" shall carry the same meaning as assigned to them under clause (24) and (25) respectively of Article 366 of the Constitution of India;