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[Cites 0, Cited by 1] [Article 338A(5)] [Article 338A] [Constitution]

Constitution Subarticle

Article 338A(5)(e) in Constitution of India

(e)to make in such reports recommendations as to the measures that should be taken by the Union or any State for the effective implementation of those safeguards and other measures for the protection, welfare and socio-economic development of the Scheduled Tribes; and