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

State of Madhya Pradesh - Subsection

Section 2(j) in The M.P. Panchayat Adhyapak Samvarg (Employment and Conditions of Services) Rules, 2008

(j)"Scheduled Tribes" means any tribe or tribal community or part of or group within a tribe or tribal community specified as Scheduled Tribes with respect lo the Stale of Madhya Pradesh under Article 342 of the Constitution of India;