Wednesday, 10, Jun, 2026
 
 
 
Expand O P Jindal Global University
 

अनुसूचित जातियों, अनुसूचित जनजातियों और अन्य दुर्बल वर्गों के शिक्षा और अर्थ संबंधी हितों की अभिवृद्धि, Constitution of India, Article 46 ( Article 46 Constitution of India: Promotion of educational and economic interests of Scheduled Castes, Scheduled Tribes and other weaker sections )


 

अनुसूचित जातियों, अनुसूचित जनजातियों और अन्य दुर्बल वर्गों के शिक्षा और अर्थ संबंधी हितों की अभिवृद्धि -- राज्य, जनता के दुर्बल वर्गों के, विशिष्टतया, अनुसूचित जातियों और अनुसूचित जनजातियों के शिक्षा और अर्थ संबंधी हितों की विशेष सावधानी से अभिवृद्धि करेगा और सामाजिक अन्याय और सभी प्रकार के शोषण से उसकी संरक्षा करेगा।

Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 
 

LatestLaws Partner Event : MAIMS

 
 
Latestlaws Newsletter