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] State of Manipur - Subsection Section 2(e) in Manipur State Commission For The Scheduled Tribes Act, 2014 (e)"Scheduled Tribes" means the Scheduled Tribes as notified for the State of Manipur by the President under article 342 of the Constitution of India.
