Section 5(2) in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993

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State of Tamilnadu - Subsection

Section 5(2) in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993

(2)The reservation referred to in-sub-section (1) shall, in respect of the persons belonging to the Backward Classes, the Most Backward Classes and Denotified Communities, the Scheduled Castes and the Scheduled Tribes, be as hereunder:-

(a)	Backward Classes.	Thirty per cent.
(b)	Most Backward Classes and Denotified Communities.	Twenty per cent.
(c)	Scheduled Castes.	Eighteen per cent.
(d)	Scheduled Tribes	One per cent.

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State of Tamilnadu - Subsection

Section 5(2) in The Tamil Nadu Backward Classes, Scheduled Castes and Scheduled Tribes (Reservation of Seats in Educational Institutions and of Appointments or Posts in the Services under the State) Act, 1993