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 1] [Section 2] [Entire Act] State of Assam - Subsection Section 2(15) in Assam Panchayat Act, 1994 (15)"Scheduled Tribe" means such tribe or tribal community as is deemed to be Scheduled Tribe in relation to be State of Assam under Article 342 of the Constitution of India;
