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

State of West Bengal - Subsection

Section 2(g) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

(g)"the Constitution (Scheduled Tribes) Order" means the Constitution (Scheduled Tribes) Order, 1950," made by the President in exercise of the powers conferred by clause (1) of Article 342 of the Constitution.