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

State of Tamilnadu - Subsection

Section 2(17) in Tamil Nadu Municipal (Non-Centralized-Regular) Public Health Establishment Regulations, 1976

(17)Scheduled Tribes. - 'Scheduled Tribes' means the communities mentioned and such other communities included, from time to time, in Part B of Schedule II of Part I of the General Rules of the Tamil Nadu State and Subordinate Services.