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[Cites 0, Cited by 7] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(8) in The Karnataka State Universities Act, 2000

(8)"Scheduled Caste" shall have referrence to the Scheduled Castes specified in the Constitution (Scheduled Castes) Order 1950 made under Article 341 of the Constitution of India and as amended from time to time;