Section 34(1)(b) in The Gujarat Secondary and Higher Secondary Education Act, 1972

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Gujarat - Subsection

Section 34(1)(b) in The Gujarat Secondary and Higher Secondary Education Act, 1972

(b)"Scheduled Tribes" means such tribes or tribal communities or parts of, or groups within, such tribes or tribal communities as are deemed to be Scheduled Tribes in relation to the State of Gujarat under Article 342 of the Constitution of India.

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State of Gujarat - Subsection

Section 34(1)(b) in The Gujarat Secondary and Higher Secondary Education Act, 1972