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[Cites 0, Cited by 172] [Article 342] [Constitution]

Constitution Subarticle

Article 342(2) in Constitution of India

(2)Parliament may by law include in or exclude from the list of Scheduled Tribes specified in a notification issued under clause (1) any tribe or tribal community or part of or group within any tribe or tribal community, but save as aforesaid a notification issued under the said clause shall not be varied by any subsequent notification.