AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

23. Amendment of the Scheduled Castes Order.-

On and from the appointed day, the Constitution (Scheduled Castes) Order, 1950, shall stand amended as directed in the Fifth Schedule.



Bihar Reorganisation Act, 2000 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys