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

Union of India - Subsection

Section 2(g) in Ministry of Electronics and Information Technology, Section Officer, Limited Departmental Competitive Examination Rules, 2018

(g)"Scheduled Castes" and "Scheduled Tribes" shall have the same meanings respectively as assigned to them in clauses (24) and (25) of article 366 of the Constitution.