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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(m) in The Gujarat Tribal Development Corporation Act, 1972

(m)"Scheduled Tribes Organisation" means a firm registered under the Indian Partnership Act, 1932 (IX of 1932), or a society, all or majority of the partners, or as the case may be, members whereof belong to Scheduled Tribes;