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[Cites 0, Cited by 0] [Section 338A(5)] [Section 338A] [Entire Act]

Union of India - Subsection

Section 338A(5)(f) in Constitution of India, 1950

(f)to discharge such other functions in relation to the protection, welfare and development and advancement of the Scheduled Tribes as the President may, subject to the provisions of any law made by Parliament, by rule specify.