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] [Entire Act] State of Andhra Pradesh - Section Section 24 in Andhra State Act,1953 24. Revision of the Scheduled Castes and Scheduled Tribes Orders.- The Constitution (Scheduled Castes) order, 1950, and the Constitution (Scheduled Tribes) Order, 1950 shall have effect subject to the modifications directed by the Sixth Schedule.
