Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000

AN ACT TO PROVIDE FOR RATIONALISATION OF RESERVATIONS TO SCHEDULED CASTES IN THE STATE OF ANDHRA PRADESH TO ENSURE THEIR UNIFIED AND UNIFORM PROGRESS IN THE SOCIETY AND FOR MATTERS CONNECTED THEREWITH AND INCIDENTAL THERETO.

Act number

Act 20 of 2000

Year

2000

Enacted on

02-05-2000

In force from

2 May 2000

Jurisdiction

Andhra Pradesh State Act

Subjects

Social Welfare

Read the full text of Andhra Pradesh Scheduled Castes (Rationalisation of Reservations) Act, 2000 section by section on LawLens.

Official source: India Code