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Samasta Gujarat Rajya Mochi Samaj vs Union Of India (Uoi) Thro' ... on 5 February, 2004
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[Article 341] [Constitution]
Central Government Act
Article 341(2) in The Constitution Of India 1949
(2) Parliament may by law include in or exclude from the list of Scheduled Castes specified in a notification issued under clause ( 1 ) any caste, race or tribe or part of or group within any caste, race or tribe, but save as aforesaid a notification issued under the said clause shall not be varied by any subsequent notification