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

Union of India - Subsection

Section 2(f) in The Scheduled Castes and Scheduled Tribes Orders (Amendment) Act, 1976

(f)"Scheduled Tribes Orders" means the Constitution (Scheduled Tribes) Order, 1950 and the Constitution (Andaman and Nicobar Islands) Scheduled Tribes Order, 1959, made by the President under article 342 of the Constitution;