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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(h) in Telangana Educational Institutions (Regulation of Admission and Prohibition of Capitation Fee) Act, 1983

(h)'Scheduled Castes and Scheduled Tribes' shall have the meanings respectively assigned to them in clause (24) and clause (25) of article 366 of the Constitution of India;