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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(1)(b) in The M.P. Rajya Anusuchit Janjati Ayog Adhiniyam, 1995

(b)to recommend to the State Government to take steps to add particular tribes or parts of or groups within tribes or tribal communities in the Constitution (Scheduled Tribes) Order, 1950.