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State of Andhra Pradesh - Section

Section 8 in Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000

8. Removal of doubts.

- For the removal of doubts, it is hereby declared that nothing contained in this Act shall be construed as inclusion in or exclusion from or further classification of the list of Scheduled Castes with respect to the State of Andhra Pradesh.