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

State of Manipur - Subsection

Section 2(n) in The Manipur Hill Areas Autonomous District Council Act, 2000

(n)"Scheduled Tribes" means such Tribes as are specified in the Presidential order made by the President of India under Article 342 of the Constitution of India in relation to the State of Manipur;