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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(p) in THE ANDHRA PRADESH STATE COMMISSION FOR SCHEDULED TRIBES ACT, 2020

(p)to make in such reports recommendations as to the measures that should be taken by the Union or any State forthe effective implementation of those safeguards and other measures for the protection, welfare and socio economic development of Scheduled Tribes; and