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 West Bengal - Subsection Section 2(l) in West Bengal State Higher Educational Institutions (Reservation in Admission) Act, 2013 (l)"Scheduled Tribes" means the category of persons declared as such, under the provisions of article 342 of the Constitution of India;
