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

State of Himachal Pradesh - Subsection

Section 2(x) in Himachal Pradesh Universities of Agriculture, Horticulture and Forestry Act, 1986

(x)"scheduled tribes" means the scheduled tribes specified in Part-V of the Schedule to the Constitution (Scheduled Tribes) Order, 1950 and/or notified by the Government;