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

State of Gujarat - Subsection

Section 2(o) in Gujarat Rural Debtors' Relief Act, 1976

(o)"Scheduled Tribes" means such tribe or tribal community, or part of, or group within such tribe or tribal community as is deemed to be a Scheduled Tribe in relation to the State of Gujarat under article 342 of the Constitution;