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 2] [Entire Act] State of Punjab - Subsection Section 2(h) in Chandigarh Panchayat Election Rules, 1994 (h)"Scheduled Castes" means any of the Scheduled Castes specified in Part II of the Schedule to the Constitution (Scheduled Castes) Union Territories Order, 1951;
