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Union of India - Section

Section 2059 in The Constitution (Scheduled Tribes) Order (Amendment) Act, 2013

2059.

[18th September, 2013.]An Act further to amend the Constitution (Scheduled Tribes) Order, 1950 to modify the list of Scheduled Tribes in the States of Kerala and Chhattisgarh.Be it enacted by Parliament in the Sixty-fourth Year of the Republic of India as follows:-