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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(i) in The Orissa Fisheries Ministerial Service Rules, 1976

(i)"Scheduled Castes" and "Scheduled Tribes" mean such castes and such tribes as may be specified by the President under Articles 341 and 342 of the Constitution of India respectively;