Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Jharkhand - Subsection Section 5(d) in The Jharkhand Area Autonomous Council Act, 1994 (d)in case of a seat reserved for the Scheduled Castes or the Scheduled Tribes, he is a member of the Scheduled Castes or the Scheduled Tribes, as the case may be.
