Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com West Bengal Scheduled Castes And Scheduled Tribes Development And Finance Corporation (Amendment) Act, 1981 42 of 1981 [10 February 1982] CONTENTS 1. Short title 2. Amendment of section 2 of West Ben. Act XXXIX of 1076 West Bengal Scheduled Castes And Scheduled Tribes Development And Finance Corporation (Amendment) Act, 1981 42 of 1981 [10 February 1982] PREAMBLE An Act to amend the West Bengal Scheduled Castes and Scheduled Tribes Development and Finance Corporation Act, 1976. WHEREAS it is expedient to amend the West Bengal Scheduled Castes and Scheduled Tribes Development and Finance Corporation Act, 1976,[West Ben. Act XXXIX of 1976] for the purpose and in the manner hereinafter appearing; It is hereby enacted in the Thirty-second Year of the Republic of India, by the Legislature of West Bengal, as follows:-- 1. Short title :- This Act may be called the West Bengal Scheduled Castes and Scheduled Tribes Development and Finance Corporation (Amendment) Act, 1981. 2. Amendment of section 2 of West Ben. Act XXXIX of 1076 :- I n section 2 of the West Bengal Scheduled Castes and Scheduled Tribes Development and Finance Corporation Act, 1976,-- (i) for clause (d), the following clause shall be substituted:-- (d) "Scheduled Castes" shall have the same meaning as in clause (24) of article 366 of the Constitution of India (hereinafter referred to as the Constitution);, (ii) for clause (dd), the following clause shall be substituted:-- (dd) "Scheduled Tribes" shall have the same meaning as in clause (25) of article 366 of the Constitution;.