Section 19 — Amendment of Scheduled Castes Orders.

The State of Himachal Pradesh Act, 1970
(1) On and from the appointed day, the Constitution (Scheduled Castes) Order, 1950, shall stand amended as directed in the First Schedule. (2) On and from the appointed day, the Constitution (Scheduled Castes) (Union Territories) Order, 1951, shall stand amended as directed in the Second Schedule.

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