Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Constitution (Ninety-Second Amendment) Act, 2003 [07 January 2004] CONTENTS 1. Short Title 2. Amendment Of Eighth Schedule Constitution (Ninety-Second Amendment) Act, 2003 [07 January 2004] An Act further to amend the Constitution of India. BE it enacted by Parliament in the Fifty-fourth Year of the Republic of India as follows:-- 1. Short Title :- This Act may be called the Constitution (Ninety-second Amendment) Act, 2003. 2. Amendment Of Eighth Schedule :- In the Eighth Schedule to the Constitution,-- (a) existing entry 3 shall be re-numbered as entry 5, and before entry 5 as so re-numbered, the following entries shall be inserted, namely:-- "3. Bodo. 4. Dogri."; (b) existing entries 4 to 7 shall respectively be re-numbered as entries 6 to 9; (c) existing entry 8 shall be re-numbered as entry 11 and before entry 11 as so renumbered, the following entry shall be inserted, namely:-- "10. Maithili."; (d) existing entries 9 to 14 shall respectively be re-numbered as entries 12 to 17; (e) existing entry 15 shall be re-numbered as entry 19 and before entry 19 as so re-numbered, the following entry shall be inserted, namely:-- "18. Santhali."; (f) existing entries 16 to 18 shall respectively be re-numbered as entries 20 to 22.