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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(19) in Tamil Nadu Municipal Service Rules, 1970

(19)"Scheduled Tribes" - "Scheduled Tribes" means the communities mentioned in Part B of Schedule II to this Part and such other communities included, from time to time, in Part B or Schedule II of Part I of the General Rules for the Tamil Nadu State and Subordinate Services;