Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act] State of Punjab - Subsection Section 8(3)(a) in Punjab Municipal Act, 1911 (a)"Scheduled Castes" shall have the meaning assigned to them in clause (24) of Article 366 of the Constitution of India; and