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[Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act]

Constitution Subarticle

Section 3(5)(c) in THE CONSTITUTION (EIGHTY-NINTH AMENDMENT) ACT, 2003

(c)to participate and advise on the planning process of socio-economic development of the Scheduled Tribes and to evaluate the progress of their development under the Union and any State;