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

State of Madhya Pradesh - Subsection

Section 2(viii) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972

(viii)"Member of Scheduled Tribes" means a member of any tribe, tribal community or part of or group within tribe or tribal community specified as such with respect to the State of Madhya Pradesh under Article 342 of the Constitution of India.