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[Cites 0, Cited by 247] [Article 342] [Constitution]

Constitution Subarticle

Article 342(1) in Constitution of India

(1)The President may with respect to any State or Union territory, and where it is a State after consultation with the Governor thereof, by public notificationspecify the tribes or tribal communities or parts of or groups within tribes or tribal communities which shall for the purposes of this Constitution be deemed to be Scheduled Tribes in relation to that State or Union territory, as the case may be.