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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(h) in The Orissa Subordinate Statistics and Economics Service Rules, 1994

(h)"Scheduled Castes and Scheduled Tribes" means such Castes and such Tribes as notified from time to time by the President of India under Articles 341 and 342 of the Constitution of India, respectively: