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 2] [Entire Act] Union of India - Subsection Section 2(b) in The Constitution (Scheduled Tribes) Order (Amendment) Act, 2013 (b)in Part XX. - Chhattisgarh,--(i)in entry 16, after "Asur,", insert "Abhuj Maria,";(ii)in entry 27, after "Korwa,", insert "Hill Korwa,".
