Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Jharkhand - Subsection Section 17(1) in Jharkhand State Commission for the Scheduled Tribes Act, 2019 (1)All Orders/Resolution/Circulars etc. related to this, which are inconsistent with this Act, shall be deemed to have been repealed to that extent.
