Section 2(1)(l) in The Orissa Administrative Tribunal (Recruitment and Conditions of Service of Officers and Staff) Rules, 1999

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(l)"Scheduled Tribe" means such Tribes as specified in Scheduled Tribes Order 1950 made under Article 342 of the Constitution of India;

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