Legal Document View

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
[Cites 0, Cited by 0] [Section 4(1A)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(1A)(ii) in Jammu and Kashmir Panchayati Raj Rules, 1996

(ii)"Scheduled Tribe" means the tribes or tribal communities or parts or groups within tribes or tribal communities as specified in the Scheduled Tribes Order, 1989 as amended from time to time.]