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

State of Madhya Pradesh - Subsection

Section 2(i) in The M.P. Gramin Rin Vimukti Adhiniyam, 1982

(i)"member of Scheduled Tribes" means a member of such tribes or tribal communities or parts of, or groups within such tribes or tribal communities specified as such with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India;