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 2] [Entire Act] State of Chattisgarh - Subsection Section 2(k) in Chhattisgarh Educational Institutions (Reservation in Admission) Act, 2012 (k)"Scheduled Tribes" means the Scheduled Tribes as notified in relation to the State of Chhattisgarh under Article 342 of the Constitution;
