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Union of India - Act

The Constitution (Scheduled Castes) Orders (Amendment) Act, 2017

UNION OF INDIA
India

The Constitution (Scheduled Castes) Orders (Amendment) Act, 2017

Act 17 of 2017

  • Published on 28 April 2017
  • Commenced on 28 April 2017
  • [This is the version of this document from 28 April 2017.]
  • [Note: The original publication document is not available and this content could not be verified.]
The Constitution (Scheduled Castes) Orders (Amendment) Act, 2017(Act No. 17 of 2017)[Dated 28th April, 2017]Ministry of Law and Justice(Legislative Department)An Act further to amend the Constitution (Scheduled Castes) Order, 1950 to modify the list of Scheduled Castes in the State of Odisha and to amend the Constitution (Pondicherry) Scheduled Castes Order, 1964.Be it enacted by Parliament in the Sixty-eighth Year of the Republic of India as follows:-

1. Short title.

- This Act may be called the Constitution (Scheduled Castes) Orders (Amendment) Act, 2017.

2. Amendment of Constitution (Scheduled Castes) Order, 1950.

- In the Schedule to the Constitution (Scheduled Castes) Order, 1950, in Part XIII. - Odisha, for entry 79, the following entry shall be substituted, namely:-"79. Sabakhia, Sualgiri, Swalgiri."

3. Amendment of Constitution (Pondicherry) Scheduled Castes Order, 1964.

- In the Constitution (Pondicherry) Scheduled Castes Order, 1964, for the word "Pondicherry" at both the places where it occurs, the word "Puducherry" shall be substituted.