Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(f) in Rajasthan State Commission for Backward Classes Act, 2017 (f)"Scheduled Tribes" means any of the tribes specified in the Constitution (Scheduled Tribes) Order, 1950 as amended from time to time;
