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

Union of India - Subsection

Section 2(1)(f) in The Government Of Union Territories Act, 1963

(f)"scheduled castes" in relation to [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] mean such castes, races or tribes or parts of or groups within such castes, races or tribes as are deemed under article 341 to be scheduled castes in relation to that Union territory;