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

State of Kerala - Subsection

Section 2(x) in Kerala University of Health Sciences Act, 2010

(x)"Scheduled Tribes" mean such tribes or tribal communities or parts of ?or groups within such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Kerala under article 342 of the Constitution of India;