Section 2(1)(g) in The Government Of Union Territories Act, 1963

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Union of India - Subsection

Section 2(1)(g) in The Government Of Union Territories Act, 1963

(g)"scheduled tribes" in relation to [the Union territory] [Substituted by Act 18 of 1987, Section 65 (w.e.f. 30-5-1987)] mean such tribes or tribal communities or parts of or groups within such tribes or tribal communities as are deemed under article 342 to be scheduled tribes in relation to that Union territory;

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Union of India - Subsection

Section 2(1)(g) in The Government Of Union Territories Act, 1963