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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(m) in The Inland Waterways of India Recruitment, Seniority and Promotion Regulations, 1992

(m)"Schedule Castes" and ("Scheduled Tribes" shall have the meanings assigned to them in clauses (24) and (25) of Article 366 of the Constitution of India;