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

State of Madhya Pradesh - Subsection

Section 2(c) in The M.P. Rajya Anusuchit Janjati Ayog Adhiniyam, 1995

(c)"Scheduled Tribes" means such tribes, tribal Communities or parts of, or groups within such tribes or tribal Communities specified as Scheduled Tribes with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India.