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25. Amendment of Scheduled Castes Orders.-

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

(2) On and from the appointed day, the Constitution (Scheduled Castes) (Union Territories) Order, 1951 shall stand amended as directed in the Third Schedule.



North-Eastern Areas (Reorganisation) Act, 1971 Back




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