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

State of Chattisgarh - Subsection

Section 2(1)(k) in Chhattisgarh Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Social Status Certification) Rules, 2013

(k)"Presidential Notification" means order issued by the President under Article 341 and Article 342 of the Constitution of India with respect to the State of Chhattisgarh, and as amended by the Parliament from time to time;