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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(a) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007

(a)"Scheduled Tribe" means any tribe or tribal community or part of or within a tribe or tribal community resident in the scheduled areas and specified as such by a public notification by the president under clause (1) of Article 342 of the Constitution of India.